ORIENTAL INSURANCE COMPANY LTD. Vs. ABDUL RASHID

JUDGEMENT

(1.) The appellant herein, Oriental Insurance Co. Ltd.. has filed this appeal under section 173 of Motor Vehicles Act, 1988 (for short 'the M.V. Act') questioning the impugned award dated 31.3.2003 passed by Eighth Additional Motor Accidents Claims Tribunal, Raipur, Chhattisgarh (for short 'the Claims Tribunal') in Claim Case No. 13 of 2002, partly granting the claim application filed by the claimants-respondent Nos. 3 and 4.

(2.) Brief facts necessary for adjudication of this appeal are as under:

(3.) Learned Claims Tribunal on a close scrutiny of the evidence on record granted the claim application partly by recording the following findings: