NATIONAL INSURANCE CO. LTD. Vs. RAM CHARITRA

JUDGEMENT

(1.) Heard learned Counsel for the appellant as well as learned Counsel for respondent Nos. 1 and 2. No one has put in appearance for respondent Nos. 3 and 4 in spite of sufficient service.

(2.) This First Appeal from Order has been filed under Section 173 of the Motor Vehicles Act, 1998 against the judgment and award dated 28.1.2010 passed in M.A.C.T. Claim Case No. 166 of 2009 as well as the order dated 6.11.2009 rejecting the application under Section 170 of Motor Vehicles Act whereby the compensation to the tune of Rs. 1,54,500 has been awarded in favour of the claimants against the present appellant, along with 7% simple interest from the date of presentation of the claim petition.

(3.) Learned Counsel for the claimants submits that at the time of occurrence of the accident i.e. on 5.3.2009 the tractor was covered under the Insurance Policy for agricultural purpose under the Kisan Package Policy.