NEW INDIA ASSURANCE COMPANY Vs. MAMTA SINGH

JUDGEMENT

(1.) THE appellant is aggrieved with the judgment and award dated 2.7.2007 and 25.8.2007 respectively passed by the Motor Vehicles Claims Tribunal Cum 6th Addl. District Judge, Patna, in Claim Case No. 86 of 2000/ 40 of 2000, by which the claimant has been allowed compensation to the tune of Rs. 2,50,000/- with interest at the rate of 8% per annum from the date of lodging the compensation claim till the date of realization.

(2.) THE appellant is aggrieved since admittedly the policy which had been taken on 21.2.2000 subsisted till 20.3.2001 but the cheque given on 27.3.2000 in favour of the insurance company bounced on 30.3.2000 and, therefore, it has been contended that there was no policy is existence on the date of the accident i.e. on 27.3.2000. Therefore, the appellant was not legally bound to indemnify the owner of the offending vehicle.

(3.) THE appeal is disposed off with the aforesaid observations.