UNITED INDIA INSURANCE CO. LTD. Vs. PRASAD

JUDGEMENT

(1.) THE insurer in a proceeding for compensation before the Motor Accidents Claims Tribunal has come up in this appeal challenging the direction issued against them by the Tribunal in the award passed in the proceedings to indemnify the owner of the vehicle involved in the accident.

(2.) THE claimant sustained injuries in an accident took place on 6.6.2008, involving a goods autorickshaw driven by the second respondent. The appellant was the insurer of the said vehicle. The contention of the appellant before the Tribunal was that the second respondent, the driver of the goods autorickshaw did not possess the authorisation for driving a goods autorikshaw and therefore, the insurer is not liable to indemnify the owner of the vehicle.

(3.) HEARD the learned counsel for the appellant/insurer and the learned counsel for the first respondent/claimant.