BRANCH MANAGER ORIENTAL INSURANCE COMPANY LIMITED Vs. VIMALA

JUDGEMENT

(1.) Aggrieved over the award, dated 25.05.2007 passed by the Motor Accident Claims Tribunal-cum-Special Court for EC & NDPS Act cases (Additional District Judge/Presiding Officer), Pudukkottai, in MCOP No.746 of 2015, the Insurance Company has filed the present Civil Miscellaneous Appeal.

(2.) The brief facts of the case are that on 28.09.20015 at about 10.45 pm, the deceased Ravichandran was riding his motor cycle bearing registration No.TN-55-AA-4002 from Pudukkottai after crossing the Karuveppilan Level Crossing from south to north, at that time, a car bearing registration No.55- AD-6459 belonging to the first respondent came towards south in a rash and negligent manner and hit against the deceased. In that process, the deceased Ravichandran sustained fatal injuries and immediately, he was taken to Pudukottai District Head Quarters Hospital, where he was declared as dead.

(3.) The claim was resisted by the appellant Insurance Company disputing the quantum of compensation awarded by the Tribunal.