NATIONAL INSURANCE COMPANY LTD. Vs. RAJESH VERMA

JUDGEMENT

(1.) A short point arises for consideration in the above captioned petition and appeal.

(2.) FOR record, it may be noted that interim award under Section 140 of M.V. Act, 1988 has been challenged in CM(M) No. 386/01. In MAC.APP. No. 210/04, the main award has been challenged.

(3.) IT is urge that the liability fastened upon the appellant under the interim award as well as the final award is contrary to law for the reason, before the accident took place, the policy of insurance had been revoked for the reason, cheque tendered by the insured towards premium was dishonoured and notice of cancellation of policy was served upon the insured.