NEW INDIA ASSURANCE CO LTD Vs. KAVITHA

JUDGEMENT

(1.) The insurance company is on appeal challenging the award of the Tribunal, particularly, its liability to pay the compensation to the compensation to the claimants in both the cases.

(2.) This is a case of fatal accident. The facts of tha case are as follows:

(3.) The Tribunal, considered tha submissions made, particularly that of the compensation claimed by the claimant taking note of the nature of injuries suffered as well as the manner of accident and Exhibit P-5, the wound certificate. The Tribunal considered the evidence of P.W.1 and P.W.2 and Exhibit P-1, the first Information Report and came to the conclusion that the driver of the school van is responsible for causing the accident.