NATIONAL INSURANCE CO , LTD Vs. R KUMAR

JUDGEMENT

(1.) The appellant-insurance company is aggrieved by the impugned fair and decretal order dated 10.10.2006 passed by the Motor Accidents Claims Tribunal, Additional District Judge Gobichettipalayam in M.C.O.P.No.197 of 2004.

(2.) The case of the claimant/1st -respondent was that a mini door auto belonging to the 2nd respondent was driven rashly and negligently without observing the rules and hit the motor cycle on 09.10.2002 and caused injury to two pillion riders. The 1st respondent-claimant was one of the pillion riders on the bike and suffered a fracture on his little finger. The 1st respondent filed a claim petition on 07.11.2002 under Section 166 of the Motor Vehicles Act, 1988 for a sum of Rs. 2,50,000/- on various heads.

(3.) An amount of Rs. 81,840/-was awarded to the 1st respondent from the date of claim petition till the date of realization at 7.5% per annum vide in the impugned order.