THE ORIENTAL INSURANCE COMPANY LTD Vs. SMT DHURPUTA

JUDGEMENT

(1.) HEARD.

(2.) THIS is an insurer's appeal questioning the liability only.

(3.) NON-applicants No.1 & 2 have filed their written statements and denied the claim of the claimants. In the additional submissions the non-applicant Nos.1 & 2 have stated that at the relevant time the vehicle was insured with the appellant-Insurance Company and therefore if any compensation is awarded to the claimants, then the same is payable by the Insurance Company.