M/S.NATIONAL INSURANCE COMPANY LIMITED Vs. VASANTHAKUKMARI

JUDGEMENT

(1.) The appellant/second respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.333 of 2008, on the file of the Motor Accidents Claims Tribunal, Principal District Judge, Thoothukudi.

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

(3.) The second respondent, in his counter has denied the averments in the claim regarding date of accident, manner of accident and time of accident, dependency of the petitioners and income of the deceased. It was submitted that the rider of the two wheeler, viz., Saravanakumar was not holding a driving licene to drive the two wheeler at the time of accident. As it is a violation of policy conditions, the second respondent is not liable to pay any compensation to the petitioners.