SHIV DEVI Vs. MAHESH SINGH

JUDGEMENT

(1.) This judgment shall govern the disposal of both Misc. Appeals No.58/2018 and 59/2018, as both the appeals have arisen out of the common Award dated 26.9.2017 passed by Motor Accident Claims Tribunal Ambah, District Morena in Claim Case No. 1/2015 and and 7/2015, respectively.

(2.) It is not necessary to narrate the entire facts in detail as to the manner the accident has occurred, to burden the judgment on the said issues. It is only the liability on the part of the insurance company to pay the compensation and inadequacy of the compensation is being considered and decided in succeeding paragraphs. As to liability of the Insurance Company -

(3.) In this case, it was argued on behalf of the insurance company that the insurance company is not liable to pay compensation as the offending vehicle (Bus bearing registration No. MP06-B-2267) was not insured at the time of accident. The policy produced in the case was forged one and in this regard a complaint had also been filed before the concerned police authorities.