ORIENTAL INSURANCE CO LIMITED Vs. GHANSYAMBHAI BHAILALBHAI PATEL

JUDGEMENT

(1.) The appellant-Insurance Company has filed these two appeals being aggrieved by the award dated 21st July, 1989 passed by the learned Motor Accident Claims Tribunal (Main), Vadodara in M.A.C.P. Nos. 440 of 1987 and 624 of 1987.

(2.) Shri Rajni Mehta, learned Counsel for the appellant, submits that in the present matters, the policy was obtained after the accident, therefore, the Insurance Company would not be liable.

(3.) Shri Nilesh M. Pandya, learned Counsel for the claimants, submitted that as the policy would commence from 12:00 midnight, the Insurance Company would be liable.