ORIENTAL INSURANCE CO LTD Vs. KESHAR AND OTHERS

JUDGEMENT

(1.) Heard Sri Kuldip Shanker Amist, learned counsel for the appellant.

(2.) This First Appeal From Order has been filed under section 173 of Motor Vehicle Act, 1988 (hereinafter referred to 'Act, 1988') by appellant-Oriental Insurance Company Limited, being aggrieved by award dated 21.2.1998 passed by the Motor Accident Claims Tribunal/VIth Additional District Judge, Jhansi in Motor Accident Claim Petition No.130 of 1995 for a sum of Rs.86,200/- in favour of claimants.

(3.) All the issues raised in the memo of appeal requires to be decided in view of the judgment UPSRTC Vs. Km. Mamta and others reported in, 2016 AIR(SC) 948.