ORIENTAL GENERAL INSURANCE CO LTD Vs. RUKMINI BAI

JUDGEMENT

(1.) This appeal is taken up for hearing at the admission stage itself by consent of both the learned counsel for the parlies.

(2.) This appeal is by the Oriental Insurance Co. Ltd., presented under Section 110-D of the Motor Vehicles Act against the Judgment and award made by the Motor Accidents Claims Tribunal, Bangalore Rural District, Bangalore.

(3.) The only ground urged by the Appellant-Insurance Company is that the claimant was a passenger and, therefore, the liability of the Insurance Company was limited to Rs. 15,000/- and even so, the Tribunal has fixed the liability to pay entire compensation of Rs. 28,000/-together with interest on the Insurance Company.