NEW INDIA ASSURANCE COMPANY LIMITED Vs. MAHENDER SINGH

JUDGEMENT

(1.) THIS appeal preferred by the appellant-Insurance Company (herein referred as 'the appellant') is directed against the award dated 04.08.2009, passed by Motor Accident Claims Tribunal, Jhajjar, (herein referred as 'the Tribunal') awarding compensation to the tune of Rs. 5,20,000/- alongwith interest @ 6% per annum in favour of respondent No. 1- claimant (herein referred as 'the claimant') and against the appellant and respondents Nos. 2 and 3 jointly and severally on account of the injuries suffered by him in a motor vehicular accident.

(2.) THE sole question to be determined in this appeal is whether the person holding a driving licence for driving the motorcycle jeep and scooter, while driving tractor could be said to be violating the terms and conditions of the policy of insurance.

(3.) FROM the pleadings of the parties, following issues were framed :-