RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. RAJANNA

JUDGEMENT

(1.) This appeal is filed by the Insurance Company challenging the judgment and award dated 1.8.2015 passed by the MACT, XX Addl. Small Causes Judge, Bangalore in MVC 5257/2012, whereby the Tribunal has granted compensation of Rs.2,25,000/- with interest at 8% p.a. and has fastened the liability on the Insurance Company.

(2.) Brief facts of the case:

(3.) The learned counsel for the appellant-Insurance Company submits that the Tribunal has erred in fastening liability on the Insurance Company. As on the date of accident, the offending vehicle had no permit to drive the vehicle. As per Ex.R-6, copy of the permit, the validity is mentioned as 6.7.2012 to 5.7.2017, whereas the accident has occurred on 29.6.2012. Hence, the Insurance Company is not liable to pay compensation. He further contended that the Tribunal has wrongly taken the disability suffered by the claimant to the extent of 15%. Hence, he sought for allowing the appeal.