BRANCH MANAGER ORIENT INSURANCE CO.LTD Vs. PREMKUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant- Insurance Company against the award dated 19.07.2013, made in M.C.O.P.No.112 of 2013, on the file of the Special Sub Court, (Motor Accident Claims Tribunal), Krishnagiri.

(2.) The 1st respondent-claimant filed M.C.O.P.No.112 of 2013, on the file of the Special Sub Court, (Motor Accident Claims Tribunal), Krishnagiri, claiming a sum of Rs.7,00,000/- as compensation for the injuries sustained by him in the accident that took place on 26.12.2001.

(3.) According to the 1st respondent, he and others were traveling in TATA Sumo car owned and driven by the 2nd respondent. The 2nd respondent was driving the car in a rash and negligent manner and due to the negligence on the part of the 2 nd respondent, the car hit the road- side stone and accident has occurred. The 1 st respondent was given first-aid in Government Hospital, Hosur and subsequently he was taken to Annaiya Hospital, Bangalore where he took treatment as in-patient for the injuries sustained by him in the accident. He claimed a sum of Rs.7,00,000/- as compensation, since the accident has occurred due to rash and negligent driving on the part of the 2nd respondent.