SNEHA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE appeal is taken up with the consent of the parties.

(2.) THE appellant is aggrieved by the award passed by the motor accidents claims tribunal, in m. v. c. No. 1754 of 1993. The appellant challenges the finding on the issue with regard to negligence and seeks enhancement of compensation.

(3.) THE injured in this case was a minor child of 6 years old. The tribunal held that the claimant was entitled to Rs. 41,000. However, the tribunal held that the insurance company and the owner were not liable since the negligence was not proved to the satisfaction of the tribunal.