NATIONAL INSURANCE CO. LTD. Vs. RANI

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal is directed against the judgment and decree dated 30.03.2012 passed by the learned Fast Track Judge, Fast Track Court-cum-Motor Accidents Claims Tribunal, Kallakurichi in MCOP No.282 of 2010.

(2.) The accident occurred on 21.07.2007 at about 14.15 Hours at Thiruvannamalai to Manalurpet Main Road near Vallimalai Village.

(3.) The learned counsel for the appellant mainly contended that the claim petition was filed under Section 163-A of the Motor Vehicles Act, 1988. The narration of the accident reveals that the rider of the Motorcycle died on account of the accident and he is not the owner of the vehicle. Therefore, he was a borrower of the vehicle from the registered owner and accordingly he stepped into the shoes of the registered owner of the vehicle which met with an accident.