K.V. CHELLAPPAN Vs. VINEETHA RADHAKRISHNAN

JUDGEMENT

(1.) THIS appeal is directed against the award dated 27.10.2010 on I.A.No.3820 of 2009 and order dated 25.08.2011 on I.A.No.3024 of 2011 in O.P(M.V).No.1274 of 2009 of the Motor Accident Claims Tribunal, Pathanamthitta (for short, "the Tribunal").

(2.) THE motor cycle, registration of which is stood in the name of the appellant was involved in the accident on 10.09.2009 in which the pillion rider expired. His legal representatives claimed compensation. They filed I.A.No.3820 of 2009 under Sec.140 of the Motor Vehicles Act (for short, "the Act") for interim award. Since insurer of the vehicle raised a plea that the policy issued is only a Act only policy and did not cover liability to the pillion rider, the Tribunal by order dated 27.10.2010 directed the appellant to deposit Rs.50,000/- for payment to the legal representatives of the deceased.

(3.) THE appellant filed I.A.No.3024 of 2011 for review of the above said order claiming that even before the accident he had transferred the vehicle as per Ext.A1, agreement to George John S/o.K.J George. That application was dismissed by order dated 25.08.2011.