NATIONAL INSURANCE CO. LTD. Vs. SHIBI MOHANAN

JUDGEMENT

(1.) The car driven by the respondent's husband met with an accident. The car belonged to the respondent and she is the insured. The respondent sustained serious injuries. In the claim petition filed by the respondent, the Tribunal awarded a compensation of Rs.1,92,380.00. The 2nd respondent insurer has filed the appeal challenging the award on the ground that the Insurance Company cannot be held liable.

(2.) Heard Sri George Cherian, Senior Advocate, instructed by Smt.K.S.Santhi on behalf of the appellant and Sri C.K.Vidyasagar on behalf of the respondent.

(3.) The facts are not in dispute. The accident happened on 12/1/2014. The respondent/owner of the vehicle was travelling along with her husband, who was driving the car. The main contention of the appellant is that the respondent cannot be treated as a third party and is hence not covered under Sec. 147 of the Motor Vehicles Act.