NEW INDIA ASSURANCE CO LTD Vs. MUKESH CHAND

JUDGEMENT

(1.) BY this appeal, the insurance company has raised the plea of limited liability and assailed the award in question. It is undisputed that the insurance company had charged a premium of Rs.120/- which was premium for 'Liability to Public Risk' and not premium for 'Act Only Liability'. The premium for 'Act Only Liability' was Rs.100/-.

(2.) IN view of decision of this court in F.A.O. No. 257 of 1991 titled Neeta Trehan & Ors. Vs. Gopal Krishan & Ors., decided on 17th May, 2010, this appeal is dismissed.