UNITED INDIA INSURANCE CO. LTD Vs. GUDDY

JUDGEMENT

(1.) The present appeal has been preferred against the award judgment dated 09.09.2011 passed by the learned Tribunal, whereby the appellant/Insurance Company has been held liable to pay compensation in favour of the claimants.

(2.) The grounds agitated in the instant appeal are that the learned MACT has not considered the evidence on record i.e. certified copy of the cover note (R1W1/A) and original insurance proposal (R1W1/B), which clearly show that the original cover note No. 140017 only covered a TVS Suzuki Motor Cycle in the name of insured-Sh.Salim w.e.f. 14.01.2001 to 13.01.2002.

(3.) Brief facts of the case are that deceased Megh Nath, who was Tailor by profession met with an accident in Ijjat Nagar, Bareli, U.P on 07.04.2002, when he was riding a bicycle. The said accident was caused by a tractor bearing No.UP25H6105. At the time of accident, above named deceased was 40 years of young age.