NATIONAL INSURANCE COMPANY LIMITED Vs. SENTHIL KUMAR

JUDGEMENT

(1.) Challenging the award of compensation made in MCOP No. 681 of 2012, on the file of Motor Accident Claims Tribunal (II Additional District Judge) Tiruppur, dated 30.06.2014, the insurance company has preferred the above appeal.

(2.) On 20.10.2012, at around 06.00 p.m., while the first respondent/claimant/injured was riding his two wheeler bearing Registration No.TN43-F-5906, the Mahendra Pickup vehicle bearing Registration No.TN36-W-4681, belonging to the second respondent, driven in a rash and negligent manner, dashed against the claimant's vehicle and caused grievous injuries. Therefore, claiming compensation for the injuries suffered, the injured has filed a claim petition in MCOP No. 681 of 2012, on the file of Motor Accidents Claims Tribunal (II Additional District Judge) Tiruppur, for a sum of Rs. 30,00,000.00.

(3.) The claim was opposed by the appellant insurance company on the grounds that the driver of the offending vehicle was not possessing valid licence and therefore, the owner of the vehicle i.e, the third respondent herein, is liable to pay the compensation.