NATIONAL INSURANCE CO.LTD Vs. IMRAN UMAR MUHAMMED
LAWS(KER)-2025-2-1
HIGH COURT OF KERALA
Decided on February 03,2025

NATIONAL INSURANCE CO.LTD Appellant
VERSUS
Imran Umar Muhammed Respondents


Referred Judgements :-

HDFC ERGO GENERAL INSURANCE CO. LTD. V. NIMAJI [REFERRED TO]
RAJENDER KUMAR VS. RAMBHAI [REFERRED TO]
V RAVI VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
ASMATH KHAN VS. CHANDRAHASA BANGARA [REFERRED TO]


JUDGEMENT

- (1.)The appellant insurance company filed this review petition against the judgment dtd. 20/5/2024 in M.A.C.A. No. 769 of 2024.
(2.)The above appeal was filed by the insurance company challenging the award in O.P.(MV) No. 2230 of 2019 on the file of the Motor Accident Claims Tribunal, Perumbavoor. The claim petitioner was a minor aged 10 years at the time of occurrence and according to the claim petitioner, on 16/11/2019, while he was standing on the side of the road, car driven by the 2nd respondent in a rash and negligent manner caused to hit him and thereby, he sustained serious injuries.
(3.)Before the Tribunal, the owner and driver of the offending vehicle were ex parte and the insurance company contended that the offending vehicle was insured with the company for the period from 04..01.2018 to 3/1/2019 and the company has not issued any policy covering the date of the accident. It is further contended that the policy produced by the petitioner covering the period from 4/1/2019 to 3/1/2020 is not a genuine policy and that it is a fake policy.


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