LAWS(MAD)-2013-1-294

SELVARANI Vs. BALASUBRAMANIAN

Decided On January 07, 2013
Selvarani Appellant
V/S
BALASUBRAMANIAN Respondents

JUDGEMENT

(1.) These 5 connected appeals arise out of a common road accident. They are heard together and are being disposed of by this common judgment.

(2.) The road accident took place on 23.5.2007. In this, the occupants of a Tata Sumo car sustained multiple injuries. They claimed compensation. The details of their claim and their appeals are tabulated as under: <FRM>JUDGEMENT_581_TLMAD0_2013_1.html</FRM>

(3.) Admittedly, at the time of accident, the driver of the offending Tata Sumo car was holding only a learner's licence. The currency of the licence is from 9.1.2007 to 8.7.2007. The accident took place on 23.5.2007. The Tribunal, coming to the conclusion that since the driver was not duly licensed to drive the car, exempted the insurer of the vehicle, namely, United India Insurance Co. Ltd. from paying the quantified compensation amount to the claimants, however, directed the driver of the vehicle and its owner to pay them the compensation amounts.