ICICI LOMBARD GENERAL INSURANCE CO. LTD Vs. SARITA

JUDGEMENT

(1.) THIS Appeal is directed against a judgment dated 16.09.2011 passed by the Motor Accident Claims Tribunal(the Claims Tribunal) whereby a compensation of Rs.34,35,000.00 was awarded in favour of the Respondents No.1 to 4.

(2.) SINCE the finding on negligence is not challenged by the Appellant Insurance Company, the same has attained finality.

(3.) ON the other hand, the learned counsel for the Respondents No.1 to 4 urges that the compensation awarded is just and reasonable and that the Insurance Company has failed to prove any breach of the terms and conditions of the policy.