(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/National Insurance Company Limited against the judgment and decree dated 23.1.2003 made in M.C.O.P. No. 360 of 2002 on the file of the Motor Accident Claims Tribunal, Subordinate Court, Krishnagiri.
(2.) The short facts of the case are as follows:
(3.) The Insurance Company had filed a counter statement and resisted the claim petition. The respondent denied the accident that it had been committed by the driver of the car. Actually, the driver had driven the car with due caution but the rider of the motorcycle had suddenly crossed the road, as such the accident had occurred. The age, income and occupation of the claimant are denied besides the compensation amount is excessive.