BRANCH MANAGER, NATIONAL INSURANCE CO. LTD Vs. GNANAGURU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred by the Insurance Company against the Award, dtd. 24/11/2023 made in M.C.O.P. No.21 of 2019 on the file of the Motor Accident Claims Tribunal/Subordinate Court, Sivakasi, as regards the liability and on quantum.

(2.) The facts as set out in the Claim Petition are stated in brief:

(3.) Per contra, it was stated in the counter that the Petitioner is put to strict to proof his income and the manner in which the accident occurred. The Rider of the First Respondent Two-wheeler did not possess Driving Licence at the relevant point of time. As the Policy condition is violated by the Owner of the vehicle viz., the First Respondent/the Insurance Company is not liable to pay any Compensation to the Claimants.