UNITED INDIA INSURANCE Vs. VITTAL THEVAR

JUDGEMENT

(1.) Sheer negligence on the part of the officials of the Appellant-Insurance Company invited an adverse award which could have been avoided by verification of records and by filing the proper Counter Statement in tune with the facts.

(2.) The Appellant-Insurance Company is a Public Sector Company which is holding the Public money in Trust for the benefit of Public. It is not only the Public Sector Insurance Company and it is also discharging the Public Duty to ensure and indemnify any loss or Compensation in case of any accident involving the insured vehicle.

(3.) It is stated by the Public Sector Insurance that these Companies are loosing heavily in respect of Third party claims. When such is the position, the officials, who are entrusted with the duties of Third party claims should be duty bound to be vigilant to see that the proper facts are pleaded in the Counter Statement after having a discussion with the concerned Panel Advocates.