THE NEW INDIA ASSURANCE COMPANY LTD Vs. JHADURAM

JUDGEMENT

(1.) THE appellant before us is the insurer of the vehicle.

(2.) THIS appeal is directed against the judgment dated 10.04.2009 passed in Claim Case No.03/2007 whereby the learned Additional Motor Accident Claims Tribunal, Sakti, District Janjgir-Champa (CG) (for short 'the Claims Tribunal') has partly allowed the claim application of the respondent No.1 herein, awarded a sum of Rs.4,56,515/- as compensation and fastened liability on the appellant herein to satisfy the award.

(3.) THE Claims Tribunal, on close scrutiny of evidence led, material placed and submissions made by the parties, has partly allowed the claim applications of the injured claimant and held the appellant/Insurance Company liable to pay compensation to the injured-claimant.