NEW INDIA ASSURANCE CO. LTD. Vs. M.CHELLIAN

JUDGEMENT

(1.) The policy covered in the instant case has been categorised as a Bundled Motor Policy for Two WheelerS. The policy details reflect that there is own damage cover for a period of one year and a third party cover for a period of five years. The cover starts from 23/1/2020 and the own damage cover ends on 22/1/2021 and the third party cover ends on 22/1/2025.

(2.) The accident in the instant case took place on 6/2/2021 owing to which the pillion rider of the motor cycle suffered fatal injuries leading to death. The claim had been preferred on his behalf. The Tribunal had granted compensation.

(3.) The Insurance Company has come forward with this Appeal questioning grant of compensation and assailing the order stating that the Tribunal had placed reliance on a Judgment wherein compensation was granted to a gratuitous passenger in a goods vehicle. The learned counsel differentiated a pillion rider from a gratuitous passenger in a goods vehicle.