MANAGER UNITED INDIA INSURANCE COMPANY LTD Vs. RAJAPPAN

JUDGEMENT

(1.) The 2nd respondent insurance company in O.P. (MV) No. 1267 of 2012 on the file of the Motor Accident Claims Tribunal, Attingal filed this appeal challenging the order of the Tribunal directing the 2nd respondent insurance company to pay the compensation amount awarded to the claim petitioner and thereafter, to recover the same from the 1st respondent owner of the vehicle.

(2.) According to the claim petitioner/injured, he is a coolie worker and at the time of the accident, he was accompanying the goods in the pick up autorickshaw and because of the rash and negligent driving of the vehicle by the 1st respondent, it overturned and thereby the claim petitioner sustained serious injuries.

(3.) Before the Tribunal, Exhibits A1 to A5 were marked from the side of the claim petitioner and Exhibit B1, copy of the policy of insurance, was marked from the side of the 2nd respondent.