NATIONAL INSURANCE COMPANY LIMITED Vs. CHELLAM

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant / Insurance Company and the learned counsel appearing for the respondents 1 to 3 / claimants.

(2.) It is a case of fatal. The deceased was aged about 80 years at the time of the accident. The Tribunal has awarded a sum of Rs. 1,33,500/- as compensation.

(3.) The only ground on which the appellant / Insurance Company has filed this appeal is that at the time of the accident, the fourth respondent, rider of the vehicle, had no licence to ride the vehicle and as such, he had violated the policy condition and the Tribunal ought to have permitted the appellant / Insurance Company to recover the award amount from the fourth respondent.