MANAGER ORIENTAL INSURANCE COMPANY LTD Vs. LATHA

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accident Claims Tribunal, (Subordinate Judge), Namakkal in M.C.O.P.N0.246 of 1988. The Insurance Company, 4th respondent in the O.P. is the appellant in the above appeal.

(2.) THE only question which arises for consideration in this appeal is as regards the liability of the insurance company in the context of the date and time from which the policy will become enforceable. THE admitted facts of the case are that the accident occurred at 3.10 p.m. on 9.6.1998 but the policy was issued with effect from 5 p.m on 9.6.98.

(3.) IN the result, the Civil Miscellaneous Appeal is allowed and the insurance company is absolved from its responsibility to bear the compensation. No costs.