NATIONAL INSURANCE COMPANY LIMITED Vs. BALAKRISHNAN

JUDGEMENT

(1.) The Appellant -insurance company has questioned the order and decree dated 19.04.2007 passed in M.A.C.O.P. No. 357/2004 by the Motor Accident Claims Tribunal, Sub-Court, Pattukkottai on the sole ground that the first Respondent, being the owner of the vehicle that was insured with the Appellant, is not entitled to compensation for the injuries suffered, while he travelled in the vehicle.

(2.) That was the only issue raised by the Appellant - insurance company before the Tribunal. The Tribunal recorded a finding that the first Respondent herein was not the owner of the vehicle and that the second Respondent -Company is the owner of the vehicle. In view of such finding, the Tribunal awarded compensation of Rs. 8,63,200/-with interest at 7.5% from the date of filing of the petition.

(3.) The brief facts leading to the filing of this appeal are as follows: