(1.) The present Appeal is filed against the Order passed by the Motor Accident Claims Tribunal, Chief Judicial Magistrate, Dharamapuri, in M.C.O.P. No.613/2014 in and by which the Tribunal directed the Appellant to pay Compensation to the Claimants and recover the same from the Owner of the vehicle. Assailing the said order, by contending that the any person travelling in a Private vehicle would not be covered under an Act Only Policy, the present Appeal has been filed by the Insurance Company.
(2.) For the sake of convenience, the parties will be referred to as Claimant, Insurance Company and the Owner of the vehicle will be referred to as the 2nd Respondent, as arrayed in the present Appeal.
(3.) The short facts leading to the filing of the present Appeal are as under: On 21/8/2014, at about 4.45 a.m., when the Claimant was travelling in the Car belonging to the 2nd Respondent, which was driven by one Tamilarasu in Morappur-Dharmapuri main road in a rash and negligent manner, near Solaikottai the Car dashed against a Tamarind tree in which the Claimant suffered grievous injuries including fracture to the left leg and right leg and the Femur bone and Tibia were fractured. Therefore, the Claim Petition was preferred before the Tribunal seeking Compensation to be paid jointly and severally by the Insurance Company and the 2nd Respondent.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN