NATIONAL INSURANCE COMPANY LIMITED Vs. BADRI LAL

JUDGEMENT

(1.) Instant appeal has been submitted by the appellant-Insurance Company against the judgment and award dtd. 20/3/2003 passed by the Court of Motor Accident Claims Tribunal, Aklera, District, Jhalawar in MAC case No. 33/2000 (for brevity 'the Tribunal') by which the claim filed by the claimants -respondents was allowed and the appellant-Insurance Company was directed to pay compensation of Rs.1,72,000.00 to the claimants-respondents.

(2.) The Tribunal after framing the charge, evaluating the evidence available on record and hearing the counsel, appearing for the parties, decided the claim petition of the claimants-respondents directing the appellant-Insurance Company to pay the compensation of Rs.1,72,000.00 to the claimants-respondents.

(3.) Feeling aggrieved by the impugned judgment and award dtd. 20/3/2003, the appellant-Insurance Company has submitted the instant appeal on the ground that the driver of the vehicle was not having any valid licence and the deceased was travelling in Tractor and no premium was taken for passengers hence, there was a breach of Insurance Policy and the Insurance Policy was not covered for the risk of the passengers travelling in the tractor.