Kaushal Jayendra Thaker, J. - (1.) Heard Sri V.C. Dixit for the Insurance company and Sri Sharve Singh for the claimant. None appears for the respondent - owner.
(2.) By way of this appeal, the Insurance company has felt aggrieved by the judgment and award passed by Motor Accident Claims Tribunal, Allahabad, in M.A.C.P. No.656 of 1995, awarding a sum of Rs.4,49,236/-.
(3.) The parties went to the trial and the Insurance company was held liable. The sole contentions raised before this Court is that the Insurance company could not have been directed to indemnify the insured as there was a breach of policy.;