LAWS(MPH)-2014-3-98

CHANDARAM Vs. SWAPNIL

Decided On March 25, 2014
CHANDARAM Appellant
V/S
Swapnil Respondents

JUDGEMENT

(1.) The only short point involved in this appeal is whether the learned Claims Tribunal was justified in exonerating the insurance company from the liability to pay the compensation.

(2.) Facts, in brief, are as under:

(3.) The insurance company denied its liability to pay the compensation on various grounds including the ground that on the date of accident, there was no valid insurance coverage.