NATIONAL INSURANCE CO. LTD Vs. K. RAMACHANDRAN

JUDGEMENT

(1.) THIS appeal and the cross objection could be disposed of on a short ground.

(2.) THE only point urged by the Counsel for the appellant-Insurance Company is that the award of the Tribunal directing the Insurance Company to pay the compensation is wrong, since transfer/sale of the motor vehicle had not been intimated to the Insurance Company and as such, the Insurance Company is not liable to be fastened with the liability.

(3.) THEREFORE , this appeal fails on this ground in view of the view expressed by the Supreme Court in the decision cited supra.