NATIONAL INSURANCE COMPANY LIMITED Vs. NAVAMANI

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant / Insurance Company and the learned counsel appearing for the respondents / claimants.

(2.) It is a case of fatal. The Tribunal has awarded a sum of Rs. 6,38,000/- as compensation with interest at the rate of 7.5% from the date of petition till the date of deposit. This appeal has been filed by the appellant / Insurance Company questioning the liability stating that the vehicle, which insured with the appellant / Insurance Company, had not involved in the accident and no document has been filed by the claimants in order to prove the involvement of the said vehicle.

(3.) When the very same question raised by the Insurance Company, the Tribunal has held in paragraph No.6 of the award dated 04.02.2011 as follows: