National Insurance Co. Ltd. Vs. Bhukya Tara & Ors. [2008] INSC 850
(8 May 2008)
CIVIL APPELLATE JURISDICTION CIVIL
APPEAL NO. 7805 OF 2002 NATIONAL INSURANCE COMPANY LTD. .......APPELLANT(S)
Versus WITH C.A.NO.7804 OF 2002 & C.A. NO.8332 OF 2002
ORDER These appeals have been filed by the insurance company against the award
passed by the tribunal and affirmed by the High Court. It is not disputed that
the deceased was travelling in a goods vehicle. Therefore, the cases in hand
are squarely covered by the decision of three-Judge Bench of this Court
rendered in New India The appeals are allowed. The orders of the tribunal and
of the High Court are set aside. However, if any compensation has actually been
paid to the respondent as of today, the same shall not be recovered. We further
clarify that if any amount deposited before the tribunal is still not paid to
the claimant, the same shall be refunded to the appeallant.
...........................J.
( H.K. SEMA ) New Delhi;
...........................J.
Back
Pages: 1 2 3
