NEW INDIA ASSURANCE CO LTD Vs. N SUBAIDA

JUDGEMENT

(1.) THE Insurance Company is in appeal.

(2.) THE respondents/claimants preferred a claim before the Motor Accidents Claims Tribunal for a sum of Rs.5 lakhs as compensation on account of the death of one Muhammed of which the respondents/claimants are the legal heirs.

(3.) THE grievance voiced in this appeal is that the deceased himself was the rider of the vehicle and he was charge sheeted by the police. Suppressing these material facts, the claimants have approached the Tribunal with unclean hands. Thus, the appellant requests an interference of this Court in appeal.