UNITED INDIA INSURANCE COMPANY LIMITED Vs. MURUKANANTHAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to set aside the order of the Motor Accident Claims Tribunal / Sub Court, Thiruchirapalli, made in MCOP.No.398 of 2008, dated 08.04.2013.

(2.) The appellant is the second respondent in MCOP.No.398 of 2008 on the file of the Motor Accident Claims Tribunal / Sub Court, Thiruchirapalli. The first respondent filed the said claim petition claiming a sum of Rs. 15,00,000/- as compensation for the injuries sustained by him in the accident that took place on 21.03.2007.

(3.) According to the first respondent, while he was travelling in the load Auto bearing Registration No.TN 49 D 0092 as a loadman, due to the rash and negligent driving by the driver of the Auto, Auto got capsized and in the said accident, the first respondent sustained injuries. He has claimed compensation for the injuries sustained by him.