NATIONAL INSURANCE CO. LTD. Vs. HARISH

JUDGEMENT

(1.) This appeal is by the insurer of a Bolero Jeep challenging the judgment and award passed by the Tribunal on the ground of negligence and consequential liability to the extent of 50% fastened on the appellant.

(2.) Heard the learned counsel for the appellant and perused the Judgment and Award of the Tribunal including the records.

(3.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.