NATIONAL INSURANCE CO. LTD. Vs. RAMESH

JUDGEMENT

(1.) The appellant - National Insurance Co. Ltd. has filed the present appeal being aggrieved by award dtd. 30/3/2018 passed by 21st Member, Motor Accident Claims Tribunal, Indore in Claim Case No.146/2015.

(2.) Facts of the case, in short, are as under :

(3.) Being aggrieved by the aforesaid award, appellant - Insurance Co. has filed the present appeal mainly on the ground that at the time of lodging of FIR, the claimant did not disclose the name of driver and number of Motorcycle. There is six days' delay in lodging the FIR for which there is no valid explanation. Therefore, the Insurance Co. is not liable to pay the compensation in a case of false implication of the vehicle, hence the impugned award is liable to be set aside.