MOHAN DAS Vs. ASHOK KUMAR

JUDGEMENT

(1.) THE appeal arises from the Award dated 22.9.2012 in OP(MV).1784/05 of the MACT, Pathanamthitta (for short the 'the Tribunal'). The appellant/claimant is aggrieved by the findings learned Tribunal has made in paragraph 13 of the Award and consequent dismissal of the claim petition against the 2nd respondent, the insurer.

(2.) THE appellant while riding on the pillion of a motor cycle sustained injuries. The Tribunal found that the accident was due to the negligence of the 1st respondent and he is therefore liable.

(3.) ON that plea, learned Tribunal has observed that the appellant has not cared to produce copy of the insurance policy and hence it has to be held that the offending vehicle was covered only by an Act only policy.