PUSHKAKR SINGH S/O RAGHUNATH SINGH Vs. THE NEW INDIA INSURANCE COMPANY LTD., BRANCH KHATIMA THROUGH ITS DIVISIONAL OFFICE,

JUDGEMENT

(1.) HEARD Sri R.P. Nautiyal and Sri Pankaj Purohit counsel for the appellant and Sri Vijai Khanduri counsel for the respondent No. 2.

(2.) THE present appeals have been filed against the judgment and order dated 54.2007 passed by the Motor Accident Claims Tribunal, Chamoli.

(3.) THE opposite parties contested the claim petition. The opposite parties No. 1 who is the insurer of the truck denied that the accident took place due to rash and negligent driving of the truck. The owner of the truck had no valid registration, fitness certificate, permit etc. The truck was not authorised to carry passengers and as Such the owner and driver of the truck have flouted the terms and conditions of the insurance policy.