NATIONAL INSURANCE CO. LTD. Vs. BABY

JUDGEMENT

(1.) This Appeal has been filed by the Insurance Company challenging the Award dated 29.01.2013 passed by the Motor Accident Claims Tribunal in MCOP.No.233 of 2011.

(2.) The Insurance company has challenged the impugned award on the ground that they are not liable to pay the compensation and they have also challenged the quantum of compensation awarded by the Tribunal. It is the contention of the Appellant that the rider of the insured motor cycle did not possess valid driving licence and hence, they are not liable to pay the compensation. It is also their case that the compensation awarded by the Tribunal to the Claimant under various heads is excessive.

(3.) Heard Mrs.N.B.Surekha learned counsel for the Appellant. Despite service of notice on the respondents, there is no representation on their side.