ROYAL SUNDARAM ALLIANCE Vs. KUSAN ADI REDDY

JUDGEMENT

(1.) This is an appeal filed by the Insurance Company questioning the Award of the Motor Accidents Claims Tribunal-cum-VI Additional District Judge (III FTC), Warangal at Mahabubabad (for short, the Tribunal) in M.V.O.P.No.1063 of 2004, dated 29.06.2006.

(2.) The brief facts of the case are as follows:

(3.) The owner of the tractor remained ex parte. The Insurance Company filed counter denying the allegations and contending that there is no provision for seating capacity for any person other than the driver in the tractor, and as the claimant travelled in the tractor as a gratuitous passenger, the policy does not cover the risk of respondent No.1 and prayed to dismiss the claim petition.