PRABHA NARAYAN SONAWANE Vs. ICICI LOMBARD INSURANCE

JUDGEMENT

(1.) This appeal is preferred against judgment and award passed by the learned Member, Motor Accident Claim Tribunal, Aurangabad (hereinafter referred to as 'the Tribunal') in M.A.C.P. No.408 of 2016, dtd. 13/12/2021.

(2.) Claim :

(3.) Respondent No.1- Insurance company strongly opposed the claim and denied the material contentions raised in the appeal. It is contended that respondent No.3, who is the owner of the motorcycle had committed breach of conditions of the insurance policy of motorcycle . The motorcycle was driven by deceased Sagar. Therefore, the appellants are not entitled for compensation as the policy is third party policy. It is prayed for dismissal of the appeal.