NATIONAL INSURANCE COMPANY LIMITED Vs. NAGAMMAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the against the Judgment and decree, dated 04.01.2011, made in MCOP.No.260 of 2009, on the file of the Motor Accidents Claims Tribunal / Sub Court, Pudukottai.

(2.) The appellant, Insurance Company is the second respondent in MCOP.No.260 of 2009 on the file of the Motor Accidents Claims Tribunal / Sub Court, Pudukottai. The respondents 1 to 4 are the legal heirs of one Chandran @ Chandrasekar, who is the claimant in the said MCOP. The fifth respondent is the first respondent in the said MCOP. The said Chandran filed the above claim petition, claiming a sum of Rs. 10,00,000/- as compensation for the injuries sustained by him in the accident that occurred on 10.01.2007.

(3.) On the date of accident i.e., on 10.01.2007, at 8.45 p.m., while the said Chandran was travelling as a pillion rider in the TVS 50 bearing Regn. No. TVS 50 B 6614 along with one Allimuthu, 407 Mini Lorry bearing Regn.No. TN 55 H 0660 belonging to the fifth respondent driven by its driver in a rash and negligent manner and dashed against the Two Wheeler. Due to the same, the said Chandran and Allimuthu sustained multiple injuries and the left hand of the said Chandran was amputated and he took treatment in the hospital as in-patient from 10.01.2007 to 11.02.2007. He could not do any work, as done by him before the accident. He was earning a sum of Rs. 10,000/- per month. Hence, he filed claim petition claiming a sum of Rs. 10,00,000/- as compensation.