NATIONAL INSURANCE COMPANY LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) It is a case of damage caused to the Vehicle owned by Union of India. Appeal is of the year 2011.

(2.) The Appellant-Insurance Company has filed the instant appeal thereby challenging the award dtd. 30/8/2011 passed by Motor Accident Claims Tribunal, Jammu.

(3.) The short issue that arises for consideration in the present appeal is as to what are the limits of liability of the Insurance Company.