SURESH Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award dated 24.01.2005 passed by the MACT, Court of Small Causes, Bangalore City (SCCH- 10) in MVC No.3077/2000.

(2.) THE appellant filed claim petition under Section 166 of Motor Vehicles Act ( for short, MV Act') seeking compensation of Rs.4,00,000/- for the personal injuries sustained by him in the motor vehicle accident that occurred at 8.30 p.m. on 21.08.2000, as a result of the tempo bearing registration No. KL.13.B.1593 driven by its driver in a rash and negligent manner dashing against him in front of Ravindra Kalakshethra on J.C. Road, Bangalore.

(3.) THE insurer of the vehicle contested the petition inter alia contending that there was no valid policy issued as on the date and time of the accident and therefore, it is not liable to indemnify the insured in respect of the claim arising out of the accident alleged.