ORIENTAL INSURANCE CO LTD Vs. JANNAT UL FIRDAUS

JUDGEMENT

(1.) Heard Sri Anil Srivastava, learned counsel for the appellant. None appears on behalf of the respondents.

(2.) This is a First Appeal from order against the award dated 2.1.1998 passed by the IVth Additional District Judge/Motor Accident Claims Tribunal, Unnao, by which a compensation of Rs. 3,27,000 was awarded to the claimants along with 12% interest.

(3.) The brief facts of the case are that on 5.5.1995, the deceased Mohd. Sabir while proceeding for a tea shop near Bangarmau Hospital, the Vehicle No. USD 3940 dashed the deceased who sustained serious injuries and thereafter died on 7.5.1995. The claim petition was filed by the legal heirs of the deceased. The Claims Tribunal on the basis of the pleadings of the parties framed three issues as under :