M. THANIKACHALAM, J. - (1.) The complainant is the appellant.
(2.) The complainant being the owner of a car bearing Regn. No.TN38 Y4489, Tata Indica, insured the same with the opposite party, for the period covering 7.11.2006 to 6.11.2007 under Policy No.3001/050633376/00B00.
(3.) On 12.9.2007, he handed over the car to his friend Sivasubramaniam @ Senthil, who inturn had entrusted the same to his friend, who took the car to Dharmapuri. The vehicle unfortunately met with an accident, in a collision with TNSTC bus on 14.9.2007, causing extensive damage to the vehicle. The vehicle was driven by Shiv Rathan Chandak, who was having a valid license.;