UNITED INDIA 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); 133 of 1991 (United India Insurance Co. Ltd., Indore v. Shantabai) and 134 of 1991 (United India Insurance Co. Ltd., Indore v. Jamsingh).

(2.) THE appellant United India Insurance Co. Ltd., Indore (for short 'the insurance company'), aggrieved of the awards passed in Claim Case Nos. 55 of 1989, decided on 3.12.1990; 53 of 1989, decided on 11.1.1991; 38 of 1989, decided on 8.3.1991 and 52 of 1989, decided on 11.1.1991, by the Motor Accidents Claims Tribunal, Kuksi, 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, Jam -singh (in M.A. No. 134 of 1991) was awarded Rs. 1,500/ - towards expenses on medicines and special diet; Rs. 15,000/ - for the physical disability and loss of earning capacity and Rs. 2,500/ - for pain and sufferings; in all, Rs. 19,000/ - were awarded as compensation.