UNITED INDIA INSURANCE CO LTD Vs. JHANJHAN

JUDGEMENT

(1.) This order shall also Ltd. v. Hakim Kaur). govern the disposal of Misc. Appeal No. 138 of 1993 (United India Insurance Co.

(2.) This appeal is filed by the insurance company praying that insurance company should be held liable for payment of compensation to the extent of Rs. 1,50,000 as under the policy liability of insurance company is limited.

(3.) On 9.7.1989 both the deceased were travelling on a motor cycle bearing registration No. RRA 8602 collided with a truck bearing registration No. MBW 1809 which resulted into death of Bakilsingh s/o Pat-riya and Siyaram s/o Karodi. The legal representatives of both the deceased had filed claim petitions in the court of Motor Accidents Claims Tribunal, Morena. The claim petition filed by the heirs of Bakilsingh was registered as Claim Petition No. 55 of 1989 and the claim petition filed by the heirs of Siyaram was registered as Claim Petition No. 56 of 1989. Common award is passed in both the cases.