HARISH CHANDER Vs. NEW INDIA ASSURANCE CO

JUDGEMENT

(1.) THE Appellant Harish Chander, who was owner of the truck No.DEG- 1936 impugns a judgment dated 20.10.1995 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.5,00,000/- was awarded in favour of Respondents No.4 and 5.

(2.) THE Claims Tribunal held that the New India Assurance Company's liability was limited to Rs.1,50,000/-. Rest of the compensation was held to be payable by the Appellant Harish Chander, who was owner of the offending vehicle.

(3.) I have before me the written statement filed by the Appellant before the Claims Tribunal. It was specifically pleaded by the Appellant that the Insurance Company's liability was unlimited because of the comprehensive policy obtained by him.