ORIENTAL INSURANCE CO LTD, PONDICHERRY Vs. ANANDAN

JUDGEMENT

(1.) The civil miscellaneous appeal has been preferred by the appellant, which is the Insurance Company/second respondent in the claim application, against the decree and judgment made in MCOP.No.620/2003.

(2.) The facts leading to the claim application are as follows:-

(3.) The first respondent is the owner of the vehicle and the second respondent is the insurance company. The claimant made a claim for a sum of Rs. 1 lakh as compensation. The second respondent insurance company denied the accident and the sum claimed under various heads. The other point stated in the counter statement is that the said injured person travelled in the goods vehicle as an unauthorised passenger. Hence, he cannot claim compensation and only the owner of the vehicle is liable for compensation.