NEW INDIA ASSURANCE CO. LTD Vs. MANJU SHARMA

JUDGEMENT

(1.) This is an appeal filed by the appellant Insurance Company assailing the judgment and award dtd. 13/11/2019 passed by learned Judge, MACT-2, Udaipur in Claim Cases No.284/2018,whereby compensation to the tune of Rs.3,58,187.00 with interest @6% per annum from 9/10/2017 has been awarded in favour of the respective respondent-claimants.

(2.) The counsel for appellant Insurance Company submits that insured vehicle No. RJ-09-GA-9002 was parked in stationary position when another vehicle Innova Car No.RJ-09-UA-6050 collided with the stationary insured vehicle from the back. Therefore, it is a case of negligence on the part of driver of the Innova Car and Insurance Company is not liable to pay the compensation.

(3.) Heard.