LAWS(TRIP)-2014-3-74

NATIONAL INSURANCE COMPANY LIMITED, Vs. NARAYAN DEBNATH, S/O LATE HARICHARAN DEBNATH,; SANTI RANI DEBNATH, W/O NARAYAN DEBNATH; MATILAL BHOWMIK, S/O LATE MANINDRA CHANDRA BHOWMIK

Decided On March 20, 2014
National Insurance Company Limited, Appellant
V/S
Narayan Debnath, S/O Late Haricharan Debnath,; Santi Rani Debnath, W/O Narayan Debnath; Matilal Bhowmik, S/O Late Manindra Chandra Bhowmik Respondents

JUDGEMENT

(1.) This appeal by the insurance company is directed against the award dated 03.01.2008 passed by the learned Motor Accident Claims Tribunal, West Tripura, Agartala, in T.S. (MAC) 947 of 2001, whereby an amount of Rs. 1,22,400/- was awarded in favour of the claimant along with interest @ 6% per annum and the insurance company was held liable to pay the same.

(2.) The short question, raised in this appeal is, whether the appellant insurance company could have been held liable to pay any amount in excess of Rs. 6,000/-, since the claim petition was filed in respect of damages to third party.

(3.) Section 147(2)of the Motor Vehicles Act, reads as follows: "Subject to the proviso to sub-section(1), a policy of insurance referred to in sub-section(1), shall cover any liability incurred in respect of any accident, up to