NATIONAL INSURANCE CO. LTD. Vs. POOJA

JUDGEMENT

(1.) The present petition is for issuance of writ in the nature of certiorari seeking quashing of award dated 12.12.2013 passed by respondent No. 3.

(2.) Brief facts of the case are that respondent No. 1 and 2 filed a petition against the petitioner-Insurance Company before the Permanent Lok Adalat for Public Utility Services, Rohtak seeking compensation amounting to Rs.1,00,000/- on account of death of Parveen, who died in road accident, which occurred on 21.02.2011. The award was allowed and claimants were held entitled for compensation of Rs.1,00,000/-.

(3.) Learned counsel for the petitioner is challenging the impugned order on the ground that the risk of the deceased was not covered at all, as per the terms and conditions of the Insurance Policy. The motorcycle was registered in the name of Ved Prakash (father of the deceased) and the policy of insurance was also taken by Ved Prakash. Therefore, the compulsory personal accident cover was granted only with respect to Ved Prakash.