NATIONAL INSURANCE CO LTD Vs. T.CHANDRASEKARAN

JUDGEMENT

(1.) Though it is contended that the claimant travelled as an unauthorised passenger, there is no evidence to that effect. It was proved by the appellant/Insurance Company that the driver of the offending vehicle did not have valid driving vehicle. Taking into consideration the above said fact, the Tribunal rightly directed the appellant/Insurance Company to pay the amount and recover the same from the owner. Therefore, the said direction given by the Tribunal is confirmed.

(2.) The appeal has been preferred by the Insurance Company against the award of Rs.1,60,400.50/- as compensation for the injuries sustained by the first respondent and the accident occurred on 26.02.2008.

(3.) Heard Mr. J. Chandran, the learned counsel appearing for the appellant and Mr. Ma.Pa. Thangavel learned counsel appearing for the respondent/claimant.