ORIENTAL INSURANCE CO. LTD. Vs. SANTHA AND ORS.

JUDGEMENT

(1.) This appeal preferred by the Insurance Company challenges the correctness and sustainability of the award passed by the Tribunal granting a total compensation of Rs.4.42 lakhs, which has been directed to be satisfied with interest at the rate of 8% per annum.

(2.) The case of the insurance company is that no liability could have been fastened on the shoulders of the Insurance Company by virtue of the law declared by the Apex Court in (SC) (National Insurance Company Ltd. vs. V. Sinitha, 2011 4 KerLT 821) and that of the Full Bench of this Court in (FB) (Oriental Insurance Co. Ltd. v. Joseph, 2012 2 KerLT 132), it being a case of self accident. The accident was on 30.04.2006.

(3.) Heard the learned Counsel for the insurance company as well as the learned Counsel for the claimants.