NATIONAL INSURANCE CO LTD Vs. KISHANJI PARTHAJI VAGHARIA

JUDGEMENT

(1.) HEARD learned advocates for both the sides and perused the papers on record.

(2.) BEING aggrieved by the judgement and award dated 17.03.2005 passed by the Motor Accident Claims Tribunal (Main), Bharuch in Motor Accident Claims Petition No. 198 to 205 of 2002, whereby the Tribunal has awarded compensation to the claimants holding the insurance company liable, the present appeals are preferred.

(3.) MR. Hakim, learned advocate appearing for the original claimants strongly supported the award passed by the Tribunal. He submitted that the Tribunal has relied decisions of the Apex Court and concluded that the Insurance Company is liable to deposit the awarded amount and then recover it from the insured.