NATIONAL INSURANCE CO LTD Vs. KANTI BAI

JUDGEMENT

(1.) Feeling aggrieved by the impugned award of the Motor Accidents Claims Tribunal, Guna, holding the insurance company to be liable to pay an amount of Rs. 1,00,000 to the claimants, the heirs of the deceased victim of the motor accident, it has now come up in appeal seeking redress praying for its being exonerated from the liability to pay any amount towards the compensation and modification of the award accordingly.

(2.) We have heard learned counsel for the appellant as well as the learned counsel representing the claimants-respondents and have carefully perused the record.

(3.) The facts in brief shorn of details and necessary for the disposal of this appeal lie in a narrow compass: A claim petition had been filed by the claimants-respondents, the legal heirs of the deceased Ramsingh, praying for the award of compensation of an amount of Rs. 12,60,000 along with interest calculated at the rate of 24 per cent per annum on 24.8.1992 specifying clearly therein that the said petition was being filed under section 140 and section 166 of the Motor Vehicles Act, 1988.