ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. Vs. GANGADEVI

JUDGEMENT

(1.) THE Royal Sundaram Alliance Insurance Company has filed this Appeal challenging the award dated 22.11.2005 passed in M.C.O.P. No.240 of 2004 on the File of the Motor Accidents Claims Tribunal (Additional District and Sessions Court/Fast Track Court), Vellore.

(2.) ONE Gangadevi, wife of Jagadish Babu, aged about 25 years, working as nurse was travelling on a Two Wheeler, owned by her. It was covered by an Insurance Policy issued by the Appellant. The vehicle met with an accident and she suffered certain injuries. Based on the Policy of Insurance issued by the Appellant -Insurance Company, she approached the Claims Tribunal claiming a sum of Rs.1,00,000/ - as compensation.

(3.) CLAIMANT suffered injury due to the negligent driving on the part of her father and she was travelling as a pillion rider. The Tribunal on the question of compensation, referred to the Policy of Insurance -Ex.P8 and holding that a sum of Rs.50/ - has been paid for personal accident to owner -driver, held that the Policy covers a claim for compensation by the owner. The Tribunal held that the Appellant -Insurance Company is liable to compensate the Claimant.