NAFEESA @ NABISA Vs. B. NARAYANA BHAT, THE ORIENTAL INSURANCE CO. LTD., REP. BY ITS NEAREST D.M. D.O. @ UDUPI, AHMED BAVA AND THE NEW INDIA ASSURANCE CO. LTD., REP. BY DIVISIONAL MANAGER

JUDGEMENT

(1.) THOUGH the matter is posted for admission, with the consent of the learned Counsel for both parties, the same is taken up for final disposal.

(2.) IN the statement of objection filed amongst other please it is pleaded by the respondents denying the cause of accident and the nature of injuries sustained, the income, age of the claimant etc., the insurer of both the vehicles pleaded admitting issuance of Policy for the relevant period to both the vehicles and further contended that liability, if any, is subject to terms and conditions of the Policy.

(3.) ON appreciating the said evidence so placed on record, the tribunal deemed it fit to award compensation of Rs. 30,000/ - with interest at the rate of 6% p.a. from the date of petition till the date of realization.