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Dear-Sir-My-truck-was-covered-under-comprehensive-policy-with-Sri-Ram-General-Insurance-Co-Ltd-this-truck-met-with-accident-last-year-Apart-from-Driver-Cleanerhelper-one-more-person-was-in-the-truck-ie-total-three-persons-were-in-the-truck-which-was-mentioned-in-the-police-report-Also-the-cleaner-helper-died-in-this-accident-Sir-My-OD-Claim-has-been-repudiated-by-saying-that-one-extra-person-was-travelling-in-the-truck-this-is-the-violation-of-LIMITATIONS-AS-TO-USE-Sir-As-such-I-want-to-know-whether-sitting-of-one-more-person-comes-under-the-violation-of-limitations-as-to-use-whether-the-decision-taken-by-insurer-is-right-or-wrong-Regards-Suresh-Kumar-Rohtak-Haryana

While-driving-to-college-one-morning-my-friend-got-into-an-accident-where-a-drunken-tempo-driver-hit-her-two-wheeler-and-fell-down-suffering-from-minor-injuries-The-owner-of-the-temp-however-claims-he-is-not-responsible-if-the-driver-was-drunk-because-he-was-not-working-that-early-in-the-morning-Whom-should-I-claim-the-damages-from-for-the-damage-done-to-the-vehicle-as-well-as-the-costs-of-minor-injuries

My-friend-took-my-bike-and-made-a-accident-the-case-was-also-filed-against-me-as-a-owner-of-the-bike-does-it-effect-in-selection-into-police-job