DIVISIONAL MANAGER NEW INDIA ASSURANCE COMPANY LIMITED Vs. SUPERINTENDANT OF POLICE STATE OF TAMIL NADU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the Judgment and Decree dated 03.03.2011, made in M.C.O.P.No.3070 of 2002, on the file of the Motor Accidents Claims Tribunal / IV Additional Subordinate Judge, Madurai.

(2.) The appellant, Insurance Company is the second respondent in MCOP.No. 3070 of 2012, on the file of the Motor Accidents Claims Tribunal / IV Additional Subordinate Judge, Madurai. The first respondent filed the said claim petition claiming a sum of Rs. 1,03,050/- as compensation for the damages caused to the Jeep bearing Regn. No.TN 59 0559 in the accident that occurred on 105.2011.

(3.) According to the first respondent, the driver of the bus, belonging to the second respondent insured with the appellant, drove the same in a rash and negligent manner and dashed against the Jeep and in the said accident, the jeep was damaged and occupants of the Jeep were injured. The accident occurred only due to the rash and negligent driving by the driver of the bus. A sum of Rs. 1,03,050/- is required to repair the Jeep and hence, they have filed claim petition claiming the said amount as compensation for the damages.