NATIONAL INSURANCE COMPANY LIMITED Vs. MANJU DEVI

JUDGEMENT

(1.) While assailing the correctness of award passed by Motor Accident Claims Tribunal (hereinafter referred to as 'the Tribunal'), Sonepat, Haryana, the Insurance Company has filed the present appeal.

(2.) This Bench has heard the learned counsel representing the parties at length and with their able assistance perused the paperbook along with the record of the Tribunal, which was requisitioned.

(3.) The learned counsel representing the appellant contends that the FIR was registered on the statement of Sh. Manoj Kumar (deceased's brother-in-law) at 01:15 a.m. (late at night) on 19/3/2019, without disclosing the registration plate number of the motor car which was alleged to have caused the accident which took place at 08:50 p.m. On 18/3/2019. He submits that as per the deposition of Head Constable Sunil Kumar, the Investigating Officer, when he visited the place of accident, neither Sh. Manoj Kumar nor Sh. Shivo Yadav were present and Sh. Shivo Yadav arrived on the spot at about 02:00 a.m. He hence, submits that the insured vehicle has been falsely implicated in order to get the amount of compensation from the Insurance Company.