V ARUNKUMAR Vs. M MOHAMED ABUBAKKAR AND ORS

JUDGEMENT

(1.) The appellant / claimant has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.334 of 2006, on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court-I, Tiruchirappalli.

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

(3.) The second respondent in his counter has submitted that the insurance coverage is not provided to cover the risk of the pillion rider in the first respondent's vehicle as the first respondent had not paid any premium to cover risk of pillion rider. The averments in the claim regarding age, income and occupation, nature of injury and period of treatment was also not admitted. It was submitted that the claim was excessive.