CHHOTELAL RAJAK Vs. BRIJESH BAHADUR SINGH

JUDGEMENT

(1.) NONE for the other respondents though served.

(2.) WITH consent they are heard.

(3.) PETITIONERS claimed compensation; wherein, the Oriental Insurance Company, i.e., Insurer of Marshal Jeep denied its liability to make payment of compensation on the ground that there was violation of terms and conditions of insurance policy; whereas, the New India Assurance Co., the insurer of truck, also denied its liability on the ground that no cover note (No. 87616) was issued by the concerned Branch of Utter Pradesh. It was stated that Cover Note No. 87617 which was relied upon was cancelled on 15.3.1999, i.e., much before the date of accident.