ORIENTAL INSURANCE CO., LTD. Vs. KARUTHAPANDI

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 13.03.2007, passed in M.C.O.P.No.691 and 694 of 2005, on the file of the Motor Accidents Claims Tribunal cum Additional District Judge, (Fast Track Court No.II), Tirunelveli.

(2.) HEARD both sides. At the time of admission, both sides agreed to argue the matter on merits. Accordingly, the matter is taken up for disposal. The Tribunal awarded the compensation in the aforesaid two cases as under:

(3.) THE challenge in this civil miscellaneous appeal is against the liability fixed on the insurance company despite the fact that the driver of auto had no proper badge to drive the auto at the time of accident. The quantum of compensation awarded by the Tribunal is also under challenge.