TUTAN SAHA Vs. SUNIL BANIK

JUDGEMENT

(1.) This appeal is filed by the original-opponent No.2 to challenge an award dated 6th March, 2019 passed by the Motor Accident Claims Tribunal, Gomati Judicial District, Udaipur in Title Suit (MAC) No.43/2015.

(2.) . Brief facts are as under:

(3.) . Mr. T. D. Majumder, learned counsel for the appellant vehemently contended that additional premium was collected from the insured which would ensure that the risk of the pillion rider was also covered by the insurance policy. The Tribunal, therefore, committed an error in absolving the insurance company.