JULEKHA KHATUN @ JULEKHA BEGAM (MST.) Vs. MD. JAYNAL HUSEN @ SADUI

JUDGEMENT

(1.) This appeal and the cross objection arise out of the judgment of the Motor Accident Claims Tribunal dated 30.07.2019 passed in Title Suit (MAC) No.04 of 2018.

(2.) Brief facts are as under:

(3.) The Tribunal however, absolved the insurance company from satisfying such award on the ground that as a pillion rider, his risk was not covered by the insurance policy. In this respect, the Tribunal referred to the decision of the Supreme Court in case of National Insurance Co. Ltd. v. Swaran Singh and others; reported in (2004) 3 SCC 297.