UNITED INDIA INSURANCE COMPANY LTD. Vs. SHARADA

JUDGEMENT

(1.) HEARD Shri B.S. Saragaon, learned counsel for the appellant and Sri Harshavardhan R. Malipatil, learned counsel for the respondent No. 1 - claimant.

(2.) THE appellant is the Insurance Company questioning the liability that is sought to be fastened on the Insurance company in respect of a claim before the Motor Accident Claims Tribunal (MACT) in the following background:

(3.) WHILE the learned counsel for the respondent would point out that the Tribunal has, with specific reference to the terms of contract, found the liability of the insurer and he would draw attention to a fully worded standard form contract for two wheeler package policy, as reproduced in the India Motor Tariff and draws specific attention to Section 2 on page 132.