NATIONAL INSURANCE CO LTD Vs. GEETHA

JUDGEMENT

(1.) THE insurance company has filed the above appeals questioning the common award passed in the m. C. O. P. Nos. 100,101,102, 239 and 301 of 2001, on the file of the Motor Accidents claims Tribunal, Dharmapuri at Krishnagiri on the ground that the insurance company is not liable to pay the compensation.

(2.) TO decide the said issue we need not traverse all the facts in detail. But the relevant facts are given below: admittedly, the accident took place on 15. 6. 1998 at about 5. 30 a. m. , involving the car bearing registration No. TMG 2770 owned by respondent No. 2 herein and insured with the appellant insurance company and an insurance policy was issued to the said vehicle from 15. 6. 1998,10 a. m. to the midnight of 14. 6. 1999.

(3.) ON the basis of the above said fact, learned counsel for the appellant insurance company submitted that since the insurance policy covers only for the period from 15. 6. 1998, 10 a. m. and the accident took place at about 5. 30 a. m. on 15. 6. 1998, they are not liable to pay the compensation on the basis of the insurance policy.