SUPERINTENDENT OF POLICE Vs. DHANASEKAR

JUDGEMENT

(1.) The above appeal has been filed by the Appellant against the award and decree dated 30.04.2002 made in M.C.O.P. No. 263 of 1999 on the file of the Motor Accidents Claims Tribunal, Cuddalore.

(2.) The short facts of the case, are, as follows:

(3.) The Respondent had filed a counter statement and opposed the claim petition. The Respondent denied that the accident was committed by the driver of the vehicle. On 12.07.1998, the Respondent's vehicle was proceeding in the east-pondy road towards Villupuram and at that point of time, the Petitioner and one Senthilkumaran travelling in a T.V.S. 50 moped bearing Registration No. PY-01-J-8307, suddenly crossed the road and as such invited the accident. The owner of the T.V.S. 50 moped and Insurance Company are necessary parties in this case, but they were not impleaded in the case. Therefore, the O.P. is not maintainable. The Respondent further denied the age, income and occupation of the claimant.