NATIONAL INSURANCE CO LTD Vs. MUKTHAR HUSSAIN

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 statcnycnt contending that the vehicle is insured with the appellant.

(3.) IN this appeal, the insurer-appellant contends that the vehicle is not covered by insurance. Therefore the insurer is not liable to pay the compensation;