UNITED INDIA INSURANCE COMPANY LIMITED Vs. DEVADOSS

JUDGEMENT

(1.) THE Insurance Company disputing its liability in paying compensation to the claimant, directed this appeal.

(2.) ACCORDING to the learned counsel for the Insurance Company, the claimant is a gratuitous passenger on board of the lorry. So, there is policy violation. Hence, the Insurance Company is not liable to pay the compensation amount. Further, excessive amount has been awarded by the Tribunal.

(3.) ON the other hand, the learned counsel for the claimant would contend that the claimant travelled along with his goods in the vehicle. Ex.R.1 policy will show that non fare passengers are also covered in the policy and the premium also paid for the same. The Tribunal has granted less compensation under various heads.