UNITED INDIA INSURANCE CO LTD Vs. PITCHAMMAL

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decreetal Order dated 16. 12. 2005, made in M. C. O. P. No. 14 of 2005, on the file of the Motor Accidents Claims Tribunal, Addl. Sub-Court, Mayiladuthurai, awarding a compensation of Rs. 1,60,000/- with 7. 5% interest from the date of filing the petition ie. 22. 12. 2004 to till the date of award ie. 16. 12. 2005.

(2.) AGGRIEVED by the above award, the appellant/second respondent, United India Insurance Co. , Ltd. , has filed the above appeal praying to set aside the Order.

(3.) THE short facts of the case are as follows: the petitioner is an agriculturist and a milk vendor and earning a sum of Rs. 3,000/- per month. As her husband is sick, she has been thrust with the responsibility of managing her family. On 06. 08. 2004, at around 12. 00 hours, as she was returning from work and walking onthe left side of Melaperumpallam Main Road and when she was in front of "boomi Bricks Company", a Suzuki Motorcycle bearing registration No. TN51 V4296, ridden in a rash and negligent manner and at a highspeed, dashed against the petitioner.