ORIENTAL INSURANCE CO LTD Vs. KANCHAN SETH

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 27.11.2012, whereby Ld. Tribunal has awarded compensation for an amount of Rs.40,09,436/ - with interest @ 7.5% per annum from the date of filing of the Claim Petition till realization of the amount.

(2.) MR . A.K. Soni, Ld. Counsel appearing on behalf of the appellant submits that a cheque issued by the owner of the offending vehicle towards premium of cover note got dishonoured and an information in this regard was sent to the owner of the offending vehicle. Despite, the Ld. Tribunal has not exonerated the appellant from the liability to pay the compensation.

(3.) MR . Soni, admitted that recovery rights were granted in favour of the appellant and against the driver and owner of the offending vehicle.