NATIONAL INSURANCE COMPANY Vs. POORNA CHANDRA RAO

JUDGEMENT

(1.) The motor vehicle accident that occurred on 14. 09. 2011 at about 3:30 am. , at Police Station, Baksha, Jaunpur District, Utter Pradesh, is the common subject matter in both these appeals and, therefore, they are analogously heard and taken up for disposal by this common judgment.

(2.) The brief facts of the case are as under:

(3.) Before the Tribunal, owner of the jeep remained ex parte. The appellant-Insurance Company filed counters denying the allegations and contended that the amounts claimed by the claimants are highly excessive and that it is not liable to pay any compensation and therefore prayed to dismiss the claim petitions.