UNITED INDIA INSURANCE COMPANY LIMITED Vs. THANGAPANDIAN

JUDGEMENT

(1.) THIS appeal has been filed by the appellant/second respondent against the judgment and decree passed by the Motor Accidents Claims Tribunal passed in M.C.O.P.No,207 of 2002, awarding a total compensation of Rs.2,42,000/- together with interest at the rate of 9% per annum from the date of filing the claim petition till the date of payment of compensation.

(2.) THE aggrieved second respondent/appellant/United India Insurance Company Limited has filed the above appeal and challenged the award passed by the Motor Accidents Claims Tribunal.

(3.) THE second respondent/United India Insurance Company has filed counter statement and opposed the claim of the petitioner. THE second respondent denied the said accident which had occurred on 06.07.2002, and further denied that the accident happened due to the rash and negligent driving of the first respondent's driver. THE second respondent does not admit the claimants age, date and time of accident and also stated that the compensation claimed is highly excessive. THE first respondent/owner of the vehicle did not inform the insurance company about the said accident. THE Insurance Policy and driving licence of the driver has not been produced.