DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD. Vs. SIVALINGAM

JUDGEMENT

(1.) This appeal is directed against the award passed by the Motor Accident Claims Tribunal (Fast Track Court-II/Addl.District Judge) Trichy in M.C.O.P.No.2705 of 2000, wherein, for the claim of Rs.3,00,000.00 the Tribunal has awarded a sum of Rs.38,650.00.

(2.) The facts in brief would run thus:-

(3.) The owner of the offending vehicle remained ex-party and it was contested by the appellant herein. In their counter, they have disputed the manner of the accident and the involvement of the vehicle. It is specifically stated that the vehicle was driven by a person, who was not having valid and effective driving licence at the time of accident.