NATIONAL INSURANCE CO , LTD Vs. BALASUBRAMANI

JUDGEMENT

(1.) The appellant-insurance company is aggrieved by the fair and decretal order dated 28.07.2007 passed by the Motor Accident Claims Tribunal, (Fast Track Court No.4) Coimbatore at Tiruppur in M.C.O.P.No.1357 of 2002. For brevity hereinafter referred to as the Tribunal and the impugned order respectively.

(2.) On 25.11.2001, at about 5.30 hrs., the 1strespondent-Claimant while riding his bicycle was injured in an accident involving a jeep belonging to the 2nd respondent insured with the Appellant.

(3.) It was alleged that the 2ndrespondent's jeep was driven in a rash and negligent manner and caused accident and injured the 1strespondent-claimant.