M/S.THE DIVISIONAL MANAGER Vs. BUSHRA BEGAM

JUDGEMENT

(1.) THE appellant/second respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.133 of 2009, on the file of the Motor Accidents Claims Tribunal, Principal District Judge, Ramanathapuram.

(2.) THE short facts of the case are as follows: -

(3.) THE first respondent, in his counter has submitted that the deceased driver was not responsible for the accident as the accident took place due to the sudden tyre burst. It was submitted that as the first respondent had insured the vehicle with the second respondent, at the time of accident, and as it is a comprehensive policy, only the second respondent is liable to pay compensation to the petitioners.