UNITED INDIA INSURANCE CO LTD Vs. KHUTEGABEGUM

JUDGEMENT

(1.) Submissions of the learned counsel appearing for the parties were heard yesterday.

(2.) The challenge by the appellant/insurer is to the judgment and award dated 18th September, 1992 passed by the Motor Accident Claims Tribunal in a claim petition under Section 110-A of the Motor Vehicles Act,1939.

(3.) The first respondent is the original claimant. First respondent filed a claim petition on account of death of her husband in an accident involving motor vehicle which was insured with the appellant. By the impugned judgment and award the learned member of the tribunal held that the first respondent was entitled to compensation of Rs.64,000/- with interest thereon @ 18% per annum. Foot note (C) below the memorandum of appeal shows that the challenge in the appeal is confined to compensation granted to the extent of Rs.14000/- and rate of interest fixed at 18% per annum. Thus, there is no challenge to the award to the extent of a sum of Rs.50,000/-.