RINKOO Vs. SATNAM SINGH AND ANOTHER

JUDGEMENT

(1.) Heard Sri Nagendra Kumar Singh for the appellant and Sri N.K. Srivastava for the respondents.

(2.) This appeal challenges the order dated 31.10.2001 passed by Motor Accident Claims Tribunal, Deoria, in M.A.C.P. No.599 of 1996.

(3.) I am pained that a girl of 16 years of age, who was before the Tribunal, was awarded a sum of Rs.1 Lac but on an application being made that Insurance company joined should have been New India and not United India. The Tribunal reduced the compensation to Rs.2,000/-. The new incumbent Judge undertook the entire exercise of writing afresh new judgment and reduced the claim to a sum of Rs.2,000/- holding that it was not proved that she had suffered partial disablement and holding that the Insurance company would be liable to pay compensation only from the date it was impleaded.