NATIONAL INSURANCE CO LTD Vs. THANGAVEL

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the award passed by the Motor Accident Claims Tribunal, Krishnagiri (Chief Judicial Magistrate No.1, Court) in its Judgment and decree dated 31.10.2006 in M.A.C.T.O.P No. 1277 of 2003.

(2.) The first respondent was a pillion rider in the vehicle Bajaj Boxer Motor Cycle bearing Registration No. TN 29 E 7679 which met with an accident due to the rash and negligent driving by the driver of the vehicle on 03.06.2003 at about 8.20 a.m. at Papparapatti bus stand, Dharmapuri District. The first respondent / claimant suffered injuries due to the said accident. The first respondent / claimant preferred a compensation claim before the Motor Accident Claims Tribunal, at Krishnagiri (Chief Judicial Magistrate No.1 Court) Dharmapuri District in M.A.C.T.O.P No. 1277 of 2003. The Motor Accident Claims Tribunal by its Judgment and Decree dated 31.10.2006 directed the appellant to pay the first respondent a sum of Rs. 2,40,110/- as compensation together with interest at the rate of 7.5% per annum from the date of claim till the date of realization.

(3.) Aggrieved by the award passed by the Motor Accident Claims Tribunal, the instant appeal has been filed by the Insurance Company.