NEW INDAI ASSURANCE CO LTD Vs. BABULAL

JUDGEMENT

(1.) THIS is an appeal at the instance of the insurance company challenging the award dated 4.7.2003 passed by the Motor Accidents Claims Tribunal, Sagar, wherein the liability of insurance company has been fixed.

(2.) THE facts in short are that the claimant filed an application before the Tribunal claiming compensation for the injury received by him on 6.3.2002 at the time when he was travelling in jeep No. MP 15-D 5252 which met with an accident. At the time of accident, the said jeep was driven by respondent No. 1. THE Tribunal came to the conclusion in para 11 of its judgment that the said jeep was in fact a private vehicle and was insured for a period from 4.7.2001 to 3.7.2002.

(3.) IN view of the aforesaid, the fact to the extent that no fare was paid by the claimant and he was travelling in the said jeep cannot be supported.