UNITED INDIA INSURANCE CO LTD Vs. AYYAMALAI

JUDGEMENT

(1.) Disputing its liability, the Insurance Company directed this appeal.

(2.) The accident took place on 06.12.1999. The claimants, (Respondents 1 and 2 in this appeal) who are parents of the deceased in M.C.O.P.No.19 of 2000 are awarded a total compensation of Rs.2,42,800/-.

(3.) Learned counsel for the appellant contended that as the deceased travelled as a gratuitous passenger, in a goods carrying vehicle, namely, tractor, this case is not covered under the policy.