NATIONAL INSURANCE CO LTD Vs. GOPAL SOMAPPA LAMANI

JUDGEMENT

(1.) This appeal by the appellant - National Insurance Company limited is against the judgment and award dated 19.7.2007 in MVC No. 1441/1999 on the file of MACT IV and III Addl. District Judge, Belgaum.

(2.) The facts which gave rise to this appeal are as under: - -

(3.) He filed claim petition under Sec. 166 of M.V. Act claiming compensation of Rs. 15,00,000/ - from the owner and insurer of the jeep. The claim petition was opposed by the insurance company on the ground that the jeep in question insured by insurance company was not at all involved in the accident and that it has been falsely implicated just to claim compensation after about 1 year from the date of the accident. The claim came up for consideration before the tribunal before whom, the claimant got himself examined as PW -1 apart from examining two witnesses as PWs -2 and 3. The claimant got marked as many as 148 documents. On behalf of the insurance company, the policy was marked as Ex -R1.