NEW INDIA ASSURANCE CO. LIMITED Vs. LALCHAND

JUDGEMENT

(1.) This appeal has been filed by the appellant New India Assurance Company Limited, assailing the judgment dtd. 30/11/2015 in relation to finding on issue No.3 whereunder the Tribunal although, has exonerated the Assurance Company due to alleged breach of condition of insurance policy, however, the Assurance Company has been directed to first pay the compensation to the claimants and then allowed, to recover the same from the owner and driver of the vehicle.

(2.) The appellant New India Assurance Company has deposited the entire compensation amount, in compliance of the interim order dtd. 19/4/2017 passed in the present appeal.

(3.) Notices were issued. The respondent-claimant has been served. Though, the notices of respondent Nos.2 and 3, driver and owner are not yet served.