NATIONAL INSURANCE CO. LTD. Vs. POONAM

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 03.02.2007, whereby Ld. Tribunal awarded compensation for an amount of Rs.1,84,500/ - with interest @ 6% per annum from the date of filing of the Claim Petition till realization of the amount.

(2.) VIDE the present appeal, appellant is seeking complete exoneration from any liability as the cheque issued by the owner of the offending vehicle got dishonoured and thereafter the insurance policy was cancelled.

(3.) ADMITTEDLY recovery rights are granted in favour of the appellant.