JYOTI PRAKASH TAYAL Vs. MOHINDER SINGH

JUDGEMENT

(1.) BY and under f. A. O. No. 91 of 1987, New India Assurance Co. Ltd. challenges the award pronounced by the learned Motor Accidents claims Tribunal on 9. 2. 1987 insofar as the adverse findings have been returned against it on the issue whether the policy in question was restricted to Rs. 50,000 or not.

(2.) FINDING returned is that the policy was not limited to Rs. 50,000.

(3.) VIDE F. A. O. No. 167 of 1987, the injured Dr. Jyoti Prakash Tayal prays for enhancement of the compensation.