B.C. SUBBAMRNA Vs. BRANCH MANAGER

JUDGEMENT

(1.) In this appeal, the appellants are challenging the dismissal of their claim petition by the Motor Accident Claims Tribunal, Virajpet (hereinafter referred to as 'the Tribunal' for brevity), in MVC No.141/2009 vide order dated 30.07.2010.

(2.) The brief facts of this case is that, appellant No.1 herein is the wife, appellant Nos.2 to 4 are the daughters and appellant No.5 is the mother of the deceased B.N.Suku Chinnappa, who expired, allegedly in a vehicular accident that occurred on 12.04.2009.

(3.) It is the submission of the learned Counsel appearing for the appellants that it was a comprehensive policy covering the risk of own damage and it also covers the driver and owner of Tractor and Trailer bearing registration No. KA 12 T 2721 and without adverting to this aspect of the matter, the Tribunal has erroneously non-suited the claimants.