NATIONAL INSURANCE CO. LTD. Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In this petition the petitioner Insurance company challenges the order dated 13.10.2015 passed by the Presiding Officer, Motor Accident Claims Tribunal, Jammu, whereby an award of Rs. 1,15,740.00 was passed in favour of the claimant and against the respondents on the concession made by the counsel appointed by the Insurance Company.

(2.) From the order impugned dated 13.10.2015, it appears that the loss assessor had assessed the damages at Rs. 1,15,740.00 in regard to the claimant's property and the counsel based upon the surveyor's report had admitted to the liability of the Company and made a concession accordingly.

(3.) Learned counsel for the petitioner urged that the concession made before the Tribunal was without any authority and that no instructions had ever been given to the counsel to make any such concession or admit the liability to the extent of Rs. 1,15,740.00, as had been reflected in the award.