NATIONAL INSURANCE COMPANY LIMITED Vs. M MOHAMMED ALI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to set aside the award, dated 28.06.2006, made in in M.C.O.P No.1391 of 2004, on the file of the Motor Accidents Claims Tribunal, III Additional Sub Court, Trichy.

(2.) The appellant Insurance Company is the second respondent. The first respondent herein filed the said Claim Petition, claiming a sum of Rs. 8,00,000/- as compensation for the injuries sustained by him in the accident that took place on 08.03.2004.

(3.) According to the first respondent, while he was travelling in the Car, a Bus belonging to the second respondent driven by its driver in a rash and negligent manner dashed against the Car and caused the accident. The second respondent is the owner of the Bus. The appellant is the insurer. In the accident, three occupants died and the first respondent sustained injuries.