NEW INDIA ASSURANCE CO LTD Vs. RAMSANHEE

JUDGEMENT

(1.) This appeal is filed by the insurance company challenging the award passed by the Claims Tribunal.

(2.) Contention of insurance company is that the insurance company is not liable to indemnify the insured.

(3.) According to claimants, deceased Vrindawan was travelling in a trailer of the tractor. On way, trailer of the tractor turned turtle. Vrindawan came under the trailer and was seriously injured. He was taken to the hospital. He remained admitted in the hospital from 12.7.1994 to 18.7.1994. He died on 18.7.1994 due to the grievous injuries.