BAJAJ ALLIANZ GENERAL INSURANCE COMPANY Vs. BALASUBRAMANIAM

JUDGEMENT

(1.) THE appellant/2nd respondent has preferred the present appeal in CMA(MD).No.639 of 2011, against the judgment and decree passed in M.C.O.P.No.61 of 2007, on the file of the Motor Accident Claims Tribunal, Additional District Court cum Fast Track Court No.2, Pattukkottai.

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

(3.) THE 2nd respondent, in his counter has submitted that the petitioner has to prove through documentary evidence that the 1st respondents vehicle was covered under a valid R.C and F.C at the time of accident. It was submitted that the accident had occurred only due to the negligence of the petitioner and that he also did not have a valid driving licence at the time of accident. The averments in the claim regarding nature of injuries and disability sustained are also not admitted. It was submitted that the petitioner had sustained only simple injuries in the accident and that the claim was excessive.