ORIENTAL INSURANCE CO. LTD. Vs. HASMAT BI

JUDGEMENT

(1.) THE appellant insurance company has preferred this appeal against the award of compensation of Rs. 1,44,000 with 12 per cent interest thereon and costs of Rs. 2,000/- on the ground that the insurance company is liable only to the extent of Rs. 15,000/- under the Act policy in respect of one passenger.

(2.) THE respondent transport corporation has preferred the cross-objections, on the ground that the amount of compensation is pretty high looking to the age and earnings of the deceased.

(3.) THIS was resisted by the respondents. It is claimed that the deceased was drunk and he jumped out of the bus, for which the driver of the bus was not responsible. The insurer claimed that its liability was only to the extent of Rs. 15,000/-.