NATIONAL INSURANCE CO. LTD., FIRST BRANCH REP. BY ITS REGIONAL MANAGER, NATIONAL INSURANCE CO., LAW DEPARTMENT Vs. SRI MUKTHAR HUSSAIN AND SRI M.S. DAS

JUDGEMENT

(1.) THE petitioner in MVC No. 51/95 sustained personal injuries in the accident. The Tribunal has awarded compensation of Rs. 14000/ - with interest at 6% from the date of the petition till payment and directed the owner and insurer to pay the compensation, The insurer is in appeal.

(2.) THE insurer is served and remained unrepresented before the Tribunal, The owner had filed his written statement contending that the vehicle is insured with the appellant.

(3.) THE award made by the Tribunal against the appellant "is an exparte award. The appellant has twin remedy of filing an application under Order 9 Rule 13 before the Tribunal for setting aside the exparte award or to file an appeal.