NATIONAL INSURANCE CO LTD Vs. MEERA DEVI

JUDGEMENT

(1.) RESPONDENT No. 10 and Respondent No.12 (Manoj Kumar and M/s. Today Footwears Pvt. Ltd.) have not been served. It is, however, stated by the learned counsel for the Appellant that both the vehicles involved in the accident were insured with National Insurance Company.

(2.) THERE is no breach of the policy condition and the Appellant Insurance Company has challenged only the quantum of compensation. In the circumstances, service of Respondents No.10 and 12 is dispensed with.

(3.) FOLLOWING contentions are raised on behalf of the Appellant Insurance Company:-