PURUSHOTHAMAN K. M. Vs. RAMESH PRABHU

JUDGEMENT

(1.) The second respondent in OP (MV) No. 1071/1997, the owner of the autorickshaw has filed this appeal against the direction of the Tribunal allowing the insurance company to realise the amount of compensation deposited, on the ground that there is violation of policy conditions. The reason stated in the Award at paragraph 10 reads as follows: