RELIANCE GENERAL INSURANCE CO LTD Vs. MARY THOMAS

JUDGEMENT

(1.) The motor accidents claims tribunal passed an award and directed the appellant to honour it. The appeal is filed claiming exoneration from any liability. The parties are referred to as they are shown in the memorandum of appeal.

(2.) It was on 4.1.2008 the accident. The vehicle which caused the accident was driven by the third respondent and owned by the second respondent. The vehicle hit the building of the first respondent and caused damage to it. The tribunal assessed the damage at Rs 61, 582/- and directed the appellant to pay it with interest and costs. The appellant contended that the policy issued by it was cancelled and that the cancellation of the policy was duly intimated to the second respondent.

(3.) Heard the learned counsel for the appellant and the learned counsel for the first respondent.