ORIENTAL INSURANCE COMPANY LTD. Vs. PUTUL RANI DAS

JUDGEMENT

(1.) This Appeal is directed against the judgment and award dtd. 25/4/2013 passed by the learned Member Motor Accident Claims Tribunal, Court No.4, West Tripura, Agartala in Case No. T.S. (MAC) 292/2010, wherein the learned Tribunal has fastened the liability of payment of compensation upon the appellant-Insurance Company.

(2.) Being aggrieved by the said judgment and award the appellant-Oriental Insurance Company has preferred this appeal on the ground that the learned Tribunal has committed serious error in mis-interpreting and mis-construing and also mis-reading the terms and conditions laid down in the policy.

(3.) Mr. P. Gautam, learned counsel appearing on behalf of the appellant has placed reliance upon the policy document to which Mr. S. Lodh, learned counsel appearing on behalf of the insured owner did not raise any objection. That means policy document is undisputed.