UNITED INDIA INSURANCE COMPANY LTD Vs. DADANI

JUDGEMENT

(1.) Being ag-grieved with the award dated 28.11.2001, passed in Claim Case No. 24 of 1999 by the Additional Motor Accidents Claims Tribunal, Manendragarh, District Korea (C.G.), the insurer has filed this appeal under section 173 of the Motor Vehicles Act.

(2.) The facts, briefly stated, are as under:

(3.) Mr. R. Tripathi, learned counsel ap-pearing on behalf of the appellant insurer, raised only one point that the risk of the pillion rider was not covered under the policy issued to the owner and the Tribunal erred in law in fastening the liability on the appellant insurer. Therefore, the appellant insurer deserves to be exonerated.