ORIENTAL INSURANCE CO LTD Vs. CHIKKEGOWDA

JUDGEMENT

(1.) In all these appeals, the insurer has questioned the finding of the Tribunal that the insurer is liable to pay the compensation awarded to the claimants.

(2.) Though, in all the claim petitions the claimants impleaded the appellant as the insurer, they did not give any particulars regarding the insurance of the vehicle. The insurer in the objections filed has taken up the following defence:

(3.) The Tribunal has fastened the liability on the insurer only on the ground that there is no specific denial of the fact of insurance by the appellant.