UNITED INDIA INSURANCE COMPANY LIMITED Vs. RADHAKRISHNAN

JUDGEMENT

(1.) THE appellants are the opposite parties/Insurance Company in CC.80/07 in the file of CDRF, Palakkad The appellants are under orders to pay a sum of Rs. 1 lakh the assured amount and Rs. 6,000 as compensation and Rs. 1,000 as cost.

(2.) IT is the case of the complainant that the complainant's daughter had purchased a Hero Honda Motor Cycle and obtained a package policy from the opposite party which included the personal accident cover. The complainant's daughter was pillion rider at the time of accident on 17.6.2006. It was her brother who was driving the vehicle and he had valid driving licence but the claim was repudiated.

(3.) IT is the case of the opposite parties that the coverage is confined to owner -driver i.e. the owner -cum -driver and that in the instant case the owner was not driving the vehicle.