UNITED INDIA INSURANCE CO. LTD. Vs. JAYASEELA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents 1 to 3.

(2.) It is a case of fatal accident, where the two vehicles Mahindra pick up van and the passenger bus dashed against each other, in which, the driver of the pick up van died. The legal heirs of the deceased claiming compensation of Rs.20,00,000/- against the owner of the passenger bus and its insurer. The Tribunal has awarded a sum of Rs.12,85,800/- payable by the insurer of the bus.

(3.) The reasons stated by the Tribunal for fixing the liability on the appellant insurer is assailed in this appeal as perverse and non application of mind.