NEW INDIA ASSURANCE COMPANY LIMITED Vs. PARVATHI

JUDGEMENT

(1.) THE appellant / second respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.23 of 2010, on the file of the Motor Accident Claims Tribunal, Sub Court, Uthamapalayam.

(2.) THE short facts of the case are as follows:-

(3.) THE second respondent has submitted that the statements in the claim are contradictory to the statements contained in the F.I.R. It was submitted that the petitioner had traveled in a goods carrying vehicle which is in violation of the Motor Vehicles Act and as such, the second respondent cannot be held liable to pay any compensation. It was submitted that the petitioner had travelled as a gratuitous passenger and that the claim was excessive.