NEW INDIA ASSURANCE CO. LTD Vs. VINOD

JUDGEMENT

(1.) THE applicant -respondent No. 1, who was driver of a Matador No. CPG -8309, received injuries in the accident caused by rash and negligent driving of a Bus No. MBW -1368.

(2.) LEARNED third Additional Motor Accident Claims Tribunal, Morena in Claim Case No. 151/96 vide the award dated 4.12.1996 came to the conclusion that respondent No. 1 -applicant suffered injuries on account of negligent driving of the bus and consequently granted compensation of Rs. 1,15,000/ - against which the present appeal has been filed on behalf of Insurance Company.

(3.) THE learned Counsel of the appellant has submitted that the learned Claims Tribunal erred in awarding compensation more than the amount claimed under different heads.