NATIONAL INSURANCE CO.LTD. Vs. KALLU @ DEVI PRASAD

JUDGEMENT

(1.) Counsel for the petitioner submitted that by the impugned order dtd. 30/11/2013 (Annexure P-1), the claim application filed by the respondent no.1 has been settled in the Lok Adalat on the basis of compromise. However, from the perusal of the Annexure P-2 no compromise has been accorded by the petitioner/Insurance Company.

(2.) It is submitted that the counsel was not authorized to enter into the compromise with the claimants and no sanction was granted by the petitioner/Insurance company. For the said, the letter dtd. 17/1/2014 (Annexure P-3) issued by the petitioner/Insurance Company and reply dtd. 23/1/2014 given by the counsel, who appeared on behalf of the petitioner/Insurance company has been filed as Annexure P-4.

(3.) Heard learned counsel for the petitioner and perused the record.