DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD Vs. RAMAR

JUDGEMENT

(1.) This appeal is preferred by the Insurance Company, challenging the award of the Motor Accident Claims Tribunal/Additional Sub-Court, Tenkasi made in M.C.O.P.No. 319/2013.

(2.) The facts in brief are as follows:

(3.) The appellant resisted the claim petition in the counter contending that the claimant was in inebriated mood, at the time of accident and he attempted to cross the road, without noticing the lorry, thereby he invited the accident and therefore, the appellant is not liable to pay any compensation.