MANAGER, NATIONAL INSURANCE COLTD Vs. SAU DEOKANYA

JUDGEMENT

(1.) THIS is an appeal by the Insurance Company/Ori.non-applicant no.3.

(2.) THE facts giving rise to the appeal area as follows-

(3.) THE learned Judge of the Tribunal framed issues. He found that Deokanya had sustained injuries in the accident. He also found that the vehicle was transferred in the name of claimant Deokanya. According to the learned Judge of the Tribunal, the driver of the vehicle was also insured and consequently the liability could be fixed on the Insurance Company also since the Insurance Company had undertaken to indemnify the driver also. The learned Judge has fastened the liability on N.A.Nos.2 and 3 i.e. the driver and the Insurance Company. The Insurance Company feels aggrieved and prefers this appeal.