NATIONAL INSURANCE CO. LTD Vs. PREM WATI

JUDGEMENT

(1.) THIS Appeal is directed against a judgment dated 29.08.2012 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs. 89,315.00 was awarded in favour of the First Respondent for having suffered injuries in a motor vehicle accident which occurred on 15.01.2011.

(2.) LEARNED counsel for the Appellant Insurance Company states that quantum of compensation awarded by the Claims Tribunal is not challenged by the Appellant Insurance Company.

(3.) THE Claims Tribunal dealt with the issue of breach of the terms and conditions of policy in Para 23 of the impugned judgment, which is extracted hereunder:-