NATIONAL INSURANCE COMPANY Vs. RAM KISHORE SONI

JUDGEMENT

(1.) THE appellant National Insurance Company has come up in appeal against the order impugned dated 1-8-1989 whereby the Motor Accidents Claims Tribunal, Panna has awarded Rs. 25,000/- as ex gratia compensation invoking the provisions of Section 140 of the Motor Vehicles Act, 1988 (Act No. 59 of 1988) (hereinafter referred to as the Act No. 59 of 1988), to the claimants.

(2.) THE short point involved in this appeal for decision is

(3.) SHORT facts leading to this appear are as under :