RELIANCE GENERAL INSURANCE CO. LTD. Vs. SOUMYA

JUDGEMENT

(1.) A very interesting contention is impelled by the appellant, which is an Insurance Company, that since the deceased was not wearing a helmet while riding his two wheeler, he should be deemed to have contributed to the accident.

(2.) I must upfront say that this Court is not enamoured with the afore contention and will presently state the reasons for saying so, after the most essential facts are recorded.

(3.) This appeal, by the Reliance General Insurance Company Ltd., has been filed against the Award of the Motor Accidents Claims Tribunal, Thrissur ('Tribunal' for short) in O.P(MV)No.180 of 2018.