SRIRAM GENERAL INSURANCE CO.LTD Vs. SATHISH

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the award and decree dated 22.06.2018, passed by the Motor Accidents Claims Tribunal, Special Sub Court No.2, Salem, in M.C.O.P.No.1525 of 2013.

(2.) The first respondent sustained injuries on 08.07.2013 as a result of an accident caused by a Tata Lorry Eicher bearing registration No.TN. 70 B 6289 owned by the second respondent and insured with the Appellant. On 08.07.2013, when the first respondent was riding a Hero Honda Splendor Plus bearing registration No.KA 41-W-1682 from Bangalore to Mecheri along with his friend Ravi, who was the pillion rider, a Tata Lorry Eicher bearing registration No.TN 70-B-6289 owned by the second respondent and insured with the Appellant which was coming in the opposite direction hit against the two wheeler which caused grievous injuries to the first respondent who was the rider of the two wheeler.

(3.) The first respondent preferred a claim before the Motor Accidents Claims Tribunal, Special Sub Court No.2, Salem, in M.C.O.P.No.1525 of 2013 against the Appellant as well as the second respondent seeking a compensation of Rs.30,00,000/- for the injuries sustained by him as a result of the accident.