UNITED INDIA INSURANCE COMPANY LIMITED Vs. LAXMIN BAI

JUDGEMENT

(1.) This is insurer's appeal against no fault award dated 3-2-2012 passed by the Additional Motor Accidents Claims Tribunal, Sarangarh in Claim Case No. 03/2011, awarding Rs. 50,000/- as no fault compensation to the respondents/claimants. Facts necessary for disposal of this appeal are as under:--

(2.) The core question, therefore, arises for determination of this Court is whether the claimants are entitled to claim compensation under Section 140 as well as Section 163-A of the Act ?

(3.) Sections 140, 163-A and 166 of the Act, read as under:--