ORIENTAL INSURANCE COMPANY LTD Vs. G MOSES

JUDGEMENT

(1.) THESE two appeals, C.M.A. Nos. 212 and 213 of 1992, could be disposed of by a common judgment on a short ground.

(2.) THE Insurance company, the appellant herein questioning the award mainly on the ground that the cover note issued to the vehicle in question which bears the date 3.10.87 was deliberately ante dated by the agent of the company, since the amount had been paid to the company by the agent only on 5.10.87, ie., subsequent to the accident and as such, the Insurance Company is not liable to pay the amount.

(3.) THEREFORE, there is no merit in these appeals. In the result, the appeals are dismissed. No costs.