ORIENTAL INSURANCE CO LTD Vs. MANOJ KUMAR

JUDGEMENT

(1.) Heard Shri S.C. Srivastava, learned counsel for the appellant, Shri Siddharth Srivastava, learned counsel for the claimant-respondent nos. 1 to 3 and Shri S.D. Ojha for respondent no. 4.

(2.) This appeal under Section 173 of the Motor Vehicles Act (for short the Act) has been filed by Insurance company challenging the judgment and award dated 31.05.2000 passed by Additional District Judge/Motor Accident Claims Tribunal, Meerut awarding a sum of Rs.5,85,500/- as compensation to the claimant-respondent nos. 1 to 3.

(3.) Facts, in short, giving rise to the dispute are as under.