NATIONAL INSURANCE CO LTD Vs. RENU PAIS

JUDGEMENT

(1.) AS this appeal and cross-objection are arising out of a common judgment and award of the Tribunal, they are heard together and disposed of by this common judgment.

(2.) FOR the sake of convenience parties are referred to as they are referred to in the claim petition.

(3.) LEARNED Counsel for the insurer of the offending scooter submits that the scooter was insured under Act policy. It was driven by the owner himself and who caused the accident and therefore the insurer is not liable to pay compensation to the claimant who sustained injuries while he was travelling as a pillion rider.