GENERAL MANAGER SHRIRAM GENERAL INSURANCE COMPANY LTD. Vs. DIPAK DAS

JUDGEMENT

(1.) This appeal is filed by the insurance company, primarily, questioning its liability to satisfy the award passed by the Motor Accident Claims Tribunal, West Tripura, Agartala.

(2.) Brief facts are as under :

(3.) In so far as the claimant is concerned, the award is one of composite liability. This is essentially, therefore, an issue between the two insurance companies.