BRANCH MANAGER NATIONAL INSURANCE COMPANY LIMITED Vs. KARUPPAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the Judgment and Award made in M.C.O.P.No.237 of 2010, dated 26.09.2012, on the file of the Motor Accidents Claims Tribunal, Principal Subordinate Court, Tenkasi.

(2.) The appellant herein is the National Insurance Company Limited, Trichy who is the third respondent in the claim petition.

(3.) The facts of the case is that while the first respondent/claimant was walking on the road, the vehicle belongs to the third respondent/second respondent which was driven by the second respondent/first respondent in a rash and negligent manner and dashed against the claimant. Due to the impact of the accident, the claimant sustained grievous injuries and hence, he claimed a sum of Rs.10/- lakhs as compensation.