ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. Vs. KALIYAMURTHY

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the Insurance Company, challenging the liability to pay compensation to the injured.

(2.) The case in brief is as follows:-

(3.) The learned counsel appearing for the appellant Insurance Company has submitted that the accident took place due to the rash and negligent driving of the driver of the vehicle owned by the second respondent. It is also submitted that all the claimants travelled in the goods carriage ie., in the load auto only as unauthorised passengers. Hence, there is a clear violation of the policy conditions. Moreover, the same is elicited in the FIR also. Pleading so, the learned counsel seeks to set aside the award passed by the Tribunal. However, the learned counsel has not disputed the quantum of compensation awarded by the Tribunal.