NEW INDIA ASSURANCE CO LTD Vs. PADMAVATHI

JUDGEMENT

(1.) THE two appeals certain to M. V. C. Nos. 296 and 435 of 1998. The petitioners in both the cases are the injured. They have been granted compensation by the Tribunal and directed that appellant insurer shall pay compensation.

(2.) THE appellant insurer had taken up the plea before Claims Tribunal that there is no coverage of insurance and sought for exoneration of the liability. The insurance policy issued is marked at Exh. R1. The policy is issued for 1 month from 4. 8. 1997 to 3. 9. 1997. The accident occurred on 2. 12. 1997. Therefore, on the date of the accident there was no policy issued by the appellant.

(3.) THE Tribunal in para 36 of the judgment has held that issuance of policy for a period of one month, instead of one year is bad and that the insurer has not offered any special reasons for issuance of such a policy.