REGIONAL MANAGER UNITED INDIA Vs. SULGAN DEVI

JUDGEMENT

(1.) THE appellant is aggrieved with the judgment and award dated 09.07.2009 and 06.11.2009 respectively passed by the 1st Additional District Judge, Patna, in Claim Case No. 107 of 2007, by which he has directed the appellant to pay a sum of Rs.2,35,000/- (two lac thirty five thousand) out of which Rs.50,000/- (fifty thousand) has already been paid as interim compensation to the claimants.

(2.) THE counsel for the appellant contends that on enquiry it was found that the offending Bus did not have road permit for plying on the Patna- Bodh Gaya route and, therefore, the Insurance Company was not liable to indemnify the owner of the bus.