NATIONAL INSURANCE CO LTD Vs. DUWAS RAM YADAV

JUDGEMENT

(1.) Heard on admission.

(2.) Eighth Additional Motor Accidents Claims Tribunal, Bilaspur, vide award dated 27.1.2005 in Claim Case No. 84 of 2004, awarded compensation of Rs. 8,000 in favour of claimant Ram Prasad against the applicant National Insurance Co. Ltd. and others, and the said award has been challenged by the applicant in this revision.

(3.) The applicant contended that vide impugned award, Claims Tribunal allowed compensation less than Rs. 10,000 and appeal under the Motor Vehicles Act, 1988 is barred, therefore, they have preferred this revision under section 115 of the Code of Civil Procedure, 1908 against the award. The relative part of section 115 (1) of the Code of Civil Procedure, 1908 reads as below: