Supreme Court of India
National Insurance Co. Ltd vs Bhukya Tara & Ors on 8 May, 2008
Equivalent citations: AIRONLINE 2008 SC 58, (2009) 2 ACC 545.1, (2009) 3 TAC 385.1, (2008) 67 ALL IND CAS 42.1 (SC), 2010 (14) SCC 768, (2008) 72 ALL LR 475, 2012 (2) SCC (CRI) 349
Bench: Markandey Katju, H.K. Sema
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7805 OF 2002
NATIONAL INSURANCE COMPANY LTD. .......APPELLANT(S)
Versus
BHUKYA TARA & ORS. .....RESPONDENT(S)
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 Assurance Co. Ltd. Vs Asha Rani & Ors., (2003) 2 SCC 223.
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.
May 08, 2008. ( MARKANDEY KATJU )