UNITED INDIA INSURANCE CO LTD Vs. SHILA DEVI

JUDGEMENT

(1.) In this appeal, the appellant United India Insurance Co. Ltd. has assailed the award dated 21.8.91 passed by the Motor Accidents Claims Tribunal, Una, whereby the claim petition of the respondents-claimants was allowed and an amount of Rs. 1,17,600 was awarded as compensation along with interest at the rate of 10 per cent per annum from the date of institution of the petition till the date of decision. The liability to pay the compensation amount is fixed on the appellant insurance company.

(2.) We have heard learned counsel for the parties and gone through the record.

(3.) Denying its liability the case of the appellant insurance company has been that the vehicle in question was being used for a purpose other than agriculture, which amounts to violation of one of the terms and conditions of the policy of insurance absolving it from "any liability under the policy.