NEW INDIA ASSURANCE COMPANY Vs. EARANNA

JUDGEMENT

(1.) IN these two appeals filed by the Insurance Company, the only point that would arise for consideration is:-

(2.) I have heard Sri M.S.Rajendra Prasad, learned senior counsel for Insurance Company and Sri B.L.Kumar, learned counsel for claimants.

(3.) IN view of Division Bench Judgment of this court, reported in ILR 2011 KAR 4139 (in the case of National Insurance Company Limited Vs. Sri Maruthi and others), the Insurance Company cannot be permitted to avoid its liability.