RELIANCE GENERAL INSURANCE CO LTD Vs. USHA DEVI

JUDGEMENT

(1.) THE appellant has challenged the interim award passed by the learned tribunal whereby compensation of Rs. 50,000/- has been awarded to respondent no. 1.

(2.) THE accident dated 21st October, 2007 resulted in the death of Surinder kumar. The deceased was survived by his widow, two daughters, one son and father who filed the claim petition before the learned Tribunal.

(3.) THE appellant contested the claim petition on the ground that the cheque towards the premium was dishonoured and the cover note was cancelled.