NATIONAL INSURANCE CO LTD Vs. SHIELA AVINASHI

JUDGEMENT

(1.) THE accident dated 20th February, 1997 resulted in grievous injuries to the claimant/respondent No. 1 who filed the claim petition before the learned tribunal.

(2.) THE learned Tribunal passed an award for Rs. 1,61,000/- in favour of the claimant and against the appellant.

(3.) THE appellant has urged the following grounds at the time of hearing of this appeal:- (i) The claimant has received a sum of Rs. 86,000/- from New India insurance Company Limited under a mediclaim insurance policy and, therefore, the said amount should be deducted from the award passed by the learned Tribunal. (ii) The driver of the offending vehicle was not holding a valid driving licence at the time of the accident and, therefore, the appellant is not liable to pay any compensation to the claimant.