UNITED INDIA INSURANCE CO LTD Vs. MD RAHMATULLAH

JUDGEMENT

(1.) United India Insurance Co. Ltd., arrayed as respondent No. 2 in O.P. No. 983 of 1994 on the file of Additional Special Judge for SPE and ACB Cases-cum-Fifth Additional Chief Judge, Hyderabad filed this appeal against the award dated 5.1.1998 and also the petition in C.M.P. No. 23021 of 2000 to receive the office copy of the cover note No. 48826 as additional evidence.

(2.) The factual background is that in an accident involving Ambassador car owned by respondent No. 1 in O.P. No. 983 of 1994, the son of claimant Nos. 1 and 2, who is the elder brother of claimant Nos. 3 and 4 in the said claim petition, died and the claimants claiming to be the dependants, filed the petition for a compensation of Rs. 2,00,000 against the owner of the car and also United India Insurance Co. Ltd., claiming the car to have been insured with the same.

(3.) The insurance company denied the allegations of the claimants and put them to strict proof, while specifically claiming that the policy number given by the claimants was not tallying.