NEW INDIA ASSURANCE CO Vs. A.KASTHURI

JUDGEMENT

(1.) THE appellant / second respondent has preferred the present appeal against the judgment and decree dated 08.10.2007, made in M.A.C.T.O.P.No.4562 of 2002, on the file of the Motor Accident Claims Tribunal, Small Causes Court No.VI, Chennai.

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

(3.) THE second respondent Insurance Company, in their counter affidavit, had resisted the claim petition. They had denied the manner of accident. Further, the vehicle had not been covered under a valid policy, permit, R.C., etc. It was also submitted that the driver of the van did not possess a valid driving licence. The averments made in the claim petition regarding age, income and occupation of the deceased were also not admitted.