IFFCO-TOKIO GENERAL INSURANCE Vs. AMAR SINGH

JUDGEMENT

(1.) This is an appeal filed under Section 173(1) of Motor Vehicles Act, 1988 (for short 'the Act') against the award dated 19.4.2011 passed in Claim Case No.2/2010 (Amar Singh vs. Lokendra Sikarwar).

(2.) Briefly stated that the relevant facts narrated by claimant before the Tribunal were that their son Gulab Singh (23 years) died on 1.10.2010 in a road accident. Gulab Singh was a driver of non-applicant no.1 and was driving the Indica Car No.MP-04-CA/5126 with the permission of non-applicant No.1.

(3.) The stand of the Insurance Company was that the aforesaid car was owned by Lokendra Sikarwar. The vehicle was used as a taxi. If car was used as a taxi, it was not covered under the policy. The Tribunal did not accept the stand of the Company and allowed the claim.