RELIANCE GENERAL INSURANCE CO.LTD Vs. ATARI DEVI

JUDGEMENT

(1.) THE Appellant Reliance General Insurance Company impugns a judgment dated 6th March, 2012 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby an interim award of Rs.42,178.00 was awarded in favour of the First Respondent.

(2.) IN fact, on the basis of the Detailed Accident Report (DAR), an offer of Rs.42,178.00 towards payment of compensation in full and final settlement of the claim of the First Respondent was made by the Appellant Insurance Company. Since the offer of the Appellant Insurance Company was not accepted by the First Respondent, the Claims Tribunal proceeded to pass a judgment on admission under Order XII Rule VI CPC in respect of the same as a partial decree and the Claim Petition was fixed for further proceedings on merits.

(3.) PARAS 8 to 13 of the Report in Asha Kalra (Smt.) are extracted hereunder:-