UNITED INDIA INSURANCE CO. LTD. Vs. C.KRISHNAN

JUDGEMENT

(1.) This appeal has been filed by the insurance company challenging the award dated 21.03.2018 passed by the Motor Accident Claims Tribunal, Special Sub Judge, Krishnagiri in MCOP.No.21 of 2017. Brief facts leading to the filing of the instant appeal:

(2.) The first respondent sustained injuries as a result of an accident caused by a Tractor bearing registration No.TN25-AE-5346 owned by the second respondent and insured with the Appellant. The accident happened while the first respondent was riding his Hero Honda Splendor motor cycle bearing registration No. TN24-S-1701 in Neridamanapalli - Bargur Sipcot Road, when the insured vehicle (Tractor) bearing registration No.TN25-AE-5346 dashed against the two wheeler driven by the first respondent causing grievous injuries to him.

(3.) The first respondent preferred a claim before the Motor Accident Claims Tribunal, Special Sub Judge, Krishnagiri in MCOP.No.21 of 2017 against the second respondent as well as the Appellant insurance company seeking a compensation of Rs.80,54,200/- which was restricted by the claimants to Rs.35,00,000/- for the injuries sustained by him as a result of an accident caused by the insured vehicle (Tractor).