BRANCH MANAGER, UNITED INDIA INSURANCE COMPANY LIMITED Vs. UMAL KUDHAH; MINOR MUNAFER PARVEEN S/O A HABI BULLA; MINOR SHAFINA PARVEEN, S/O A HABI BULLA AND ORS

JUDGEMENT

(1.) The appellant / second respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.1680 of 2004, on the file of Motor Accidents Claims Tribunal cum III Additional Sub Judge, Tiruchirappalli

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

(3.) The first respondent in his counter has denied the averments in the claim that the accident occurred due to the rash and negligent driving of the first respondent's jeep. It was submitted that as the first respondent's driver had a valid driving licence and as the jeep was insured with the second respondent, only the second respondent may be held liable to pay compensation to the petitioners, if so decided by the Tribunal.