NATIONAL INSURANCE COMPANY LTD. Vs. PARWANA & ORS.

JUDGEMENT

(1.) THE present appeal is directed against the impugned award dated 02.06.2012, whereby the learned Tribunal has granted Rs. 85,000/ - as counsel fee. In addition to above, the learned Tribunal has passed stricture against Sh. R.P. Sharma, Deputy Manager of the appellant/Insurance Company.

(2.) AS regards the issue of counsel fee is concerned, the same has been decided by this Court in the case of ICICI Vs. Kanti Devi (2012) ILR 6 Del 711. In view of the dictum of this court, there is no provision in Motor Vehicles Act to grant counsel's fee, therefore, the Ld. Tribunal has no power to grant the same.

(3.) HENCE , on this issue, the learned Tribunal has recorded displeasure against the conduct of Sh. R.P. Sharma, Deputy Manager in CR Division of the appellant/Insurance Company.