ROYAL SUNDARAM ALLIANCE INSURANCE CO.LTD. Vs. SULOCHANA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award dtd. 19/12/2014 made in on the file of the Motor Accident Claims Tribunal (I Additional District Court) at Tirupur.

(2.) The appellant/Insurance Company is second respondent in on the file of the Motor Accident Claims Tribunal (I Additional District Court) at Tirupur. Originally, one Mohanasundaram filed the said claim petition claiming a sum of Rs.15,00,000.00 as compensation for the injuries sustained by him in the accident that took place on 20/5/2006.

(3.) According to the said Mohanasundaram, he was driving the car on the left extreme side of the road and at that time, a lorry belonging to the sixth respondent was driven by its driver in a rash and negligent manner and dashed against the car driven by the said Mohanasundaram. Due to the said impact, he sustained severe injuries. The appellant is insurer of the said lorry and sixth respondent is owner of the lorry. The said Mohanasundaram claimed compensation against both the sixth respondent as well as the appellant.