NEW INDIA ASSURANCE COMPANY LTD Vs. MUNIYAPANDI

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been preferred by the Insurance Company against the award dated 4.3.2008 passed by the Tribunal awarding a sum of Rs. 3,17,000/- (Rupees Three Lakhs Seventeen Thousand only) as against the claim of Rs. 5,00,000/- (Rupees Five Lakhs only).

(2.) HEARD the learned counsel for the appellant and the learned counsel for the respondents.

(3.) THE Tribunal after enquiry found that the accident occurred only due to the rash and negligent riding of the motor-cycle and however, it found that there was no valid driving licence for the rider of the vehicle and hence, directed the appellant to pay the compensation ? 3,17,000/- and recover from the sixth respondent herein.