UNITED INDIA INSURANCE CO.LTD Vs. PANDI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.1287 of 2009 on the file of the Motor Accident Claims Tribunal/III Additional Sub Court, Madurai.

(2.) The appellant/insurer, who was made liable to pay compensation of Rs.51,000.00 with interest at 7.5% per annum to the first respondent/claimant for the disability suffered by him, consequent to an accident occurred on 9/5/2009, challenged the liability mulcted on it.

(3.) The main contention of the appellant/insurer is that the two wheeler rider was not possessing valid driving license at the time of accident and that despite proving the said factum, the Tribunal erred in mulcting liability on the appellant/insurer.