BHARTI AXA GENERAL INSURANCE CO. LTD Vs. NARASIMMAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal on hand is filed against the judgment and decree dated 27.02.2015 passed by the learned Special Sub- Judge, Special Sub-Court-cum-Motor Accidents Claims Tribunal, Krishnagiri in M.C.O.P. No.2596 of 2013.

(2.) The appellant/Insurance Company filed this Civil Miscellaneous Appeal mainly on the ground that the gratuitous passengers have filed a claim petition and the Tribunal, while arriving a finding, that they are all unauthorised passengers granted compensation merely on the ground that the policy was in force with the appellant/Insurance Company.

(3.) The accident occurred on 13.08.2011 at 17.45 hours in Hosur to Krishnagiri N.H. Road near Alagupavi Diversion Road. The Soolagiri Police Station, Krishnagiri District registered a case in Crime No.389 of 2011 under Sections 279 and 337 of IPC.