NATIONAL INSURANCE COMPANY LTD Vs. SELVAMBAL

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accident Claims Tribunal (Additional District Judge), Erode in M.C.O.P. No. 146 of 1988. The National Insurance Company Limited, the third respondent in the O.P. is the appellant in the above appeal.

(2.) THE only point that arises for consideration in this appeal filed at the instance of the Insurance Company is as regards the maximum liability for which the Insurance Company would be liable per passenger.

(3.) A Division Bench of this Court has also held in Bakthavatsalam v. S. Rajalakshmi and Ors. that in respect of the policy covering risk of a non-fare paying passenger, the liability of the Insurance Company was only to the extent of Rs. 10,000/- as prescribed in the policy.