NEW INDIA ASSURANCE CO LTD Vs. CHANDRAKALABAI

JUDGEMENT

(1.) THIS is an appeal by original respondent no.3 -Insurance Company against Judgment and award passed by the Motor Accident Claims Tribunal at Bhandara.

(2.) THE facts giving rise to this appeal are as under -

(3.) LEARNED Member of the Tribunal did not consider the question as to breach of the condition of the policy and proceeded to award the compensation of Rs.1,00,000/- to the claimants and being aggrieved by that, this appeal has been preferred.