NATIONAL INSURANCE CO LTD Vs. G.UMARANI

JUDGEMENT

(1.) This appeal has been filed by the appellant Insurance Company questioning its liability to pay compensation under the impugned Award, dtd. 23/11/2018, passed by the Motor Accidents Claims Tribunal, 2nd Additional District Court, Salem on the following grounds:

(2.) Heard Ms.N.B.Sureka, learned counsel appearing for the appellant and Mr.J.Ramakrishnan, learned counsel appearing for the respondents 1 to 5 / claimants.

(3.) The learned counsel appearing for the appellant, drew the attention of this Court to the counter statement filed by the appellant insurance company before the Tribunal and would submit that a categorical stand has been taken by the appellant, as seen from their pleadings, that the bus insured with the appellant was never involved in the accident, which resulted in the death of M.Ganesan on 23/9/2015.