BRANCH MANAGER, NATIONAL INSURANCE CO. LTD Vs. ERAPPA

JUDGEMENT

(1.) This Appeal has been filed by the Insurance Company, challenging the liability to pay compensation of Rs.1,99,000/-.

(2.) Brief facts, which are essential to appreciate the contentions raised by the Insurance Company, are as follows:-

(3.) The Insurance Company, as the second respondent before the Tribunal, filed the counter opposing the claim made by the Legal Representatives on grounds that the deceased travelled in the tractor as the unauthorized passenger; and the policy does not cover either coolie or any of the passengers and therefore, the Insurance Company is not liable to pay any compensation.