UNITED INSURANCE CO. LTD. Vs. VESTA

JUDGEMENT

(1.) THIS order shall also govern the disposal of Miscellaneous Appeal Nos. 132 of 1991 (United India Insurance Co. Ltd., Indore v. Motla and Ors.)', 133 of 1991 (United India Insurance Co Ltd. Indore v. Shantabai and Ors.) and 134 of 1991 (United India Insurance Co. Ltd. Indore v. Jamsingh and Ors.).

(2.) THE appellant/United India Insurance Company Ltd., Indore (for short, the 'Insurance Company'), aggrieved of the awards passed in Claim Cases No. S5/1989, decided on 13.12.1990; 53/1989, decided on 1.1.1991; 38/1989, decided on 8.3.1991 and 52/1989, decided on 11.1.1991, by the Motor Accidents Claims Tribunal, Kukshi, District Dhar (for short, the 'Tribunal'), has preferred the appeals under Section 110-D of the Motor Vehicles Act, 1939 (for short, the 'Act').

(3.) THE claimant/respondent No. 1 Jamsingh (in M.A. No. 134/1991) was awarded Rs. 1500/- towards expenses of medicines and special diets; Rs. 15,000/- for physical disability and loss of earning capacity, and Rs.2500/- for pain and sufferings; in all, Rs. 19,000/- were awarded as compensation.