NATIONAL INSURANCE COMPANY LIMITED Vs. M. SHANTHI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the first respondent.

(2.) It is a case filed by the Insurance Company, being aggrieved by fixing the responsibility to compensate the injured/victim, who sustained injury while travelling in the Tractor insured under the Insurance Company. The Tribunal on considering the facts of the case, has calculated a compensation of Rs.2,73,000/- (Rupees Two Lakhs Seventy Three Thousand Only) with interest 7.5%. Aggrieved over the same, the appeal is filed on the following grounds:

(3.) For the above said reasons, the appellant contended that there is no liability on the part of the Insurance Company. If at all anything to be paid for the accident, it is the responsibility of the vehicle owner, who has allowed the driver to drive his vehicle without proper driving license and allowed an unauthorised passenger to travel in the tractor for agricultural purposes.