UNITED INDIA INSURANCE COMPANY LIMITED Vs. S SUBRAMANIAN

JUDGEMENT

(1.) The appellant/Insurance Company has come forward with this appeal against the judgment and decree passed in M.C.O.P.No.4321 of 2012 on 02.02.2015, on the file of the learned Motor Accident Claims Tribunal (Small Causes Court-VI Judge), Chennai.

(2.) For convenience sake, the parties are referred to hereunder according to their litigative status before the Tribunal.

(3.) The case of the petitioner is that on 13.06.2011 at about 9.00 hours, when the petitioner was riding his motor cycle bearing Registration No.TN-04-7620 from South to North in Ponneri High Road near Andarkuppam, a motor Cycle bearing Registration No.TN-20-AV-7093 owned by the 1st respondent and insured with the 2nd respondent/Insurance Company, came at high speed from the opposite direction and without following any traffic rules dashed against the petitioner's vehicle, resulting in grievous injuries to the petitioner. At the time of the accident, the petitioner was self employed doing Gunny Bag Businesses and he was aged 64 years. Due to the injury suffered by him, he is not able to carry on his avocation and suffered loss of income and also incurred medical expenses. Hence, the petitioner seeks compensation of Rs.6,00,000/- from the 2nd respondent/Insurance Company.