BRANCH MANAGER Vs. MOOKAIAH; CHINNATHAI; K LAKSHMANAN

JUDGEMENT

(1.) This is an insurer's appeal.

(2.) Heard both sides.

(3.) On 26.06.2004, on the Sivakasi Srivilliputtur Main Road, respondents 1 and 2's son Pandi Easwaran travelled as a pillion-rider in the motor bike driven by one Murugan. At that time, Tractor insured with the appellant, came driven in a rash and negligent manner and dashed against the motor-bike. In this accident, rider and pillion-rider of the bike passed away.