MURARI SINGH Vs. RITU TUTEJA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 30.9.1982 of the Third Motor Accidents Claims Tribunal, Indore, passed in Claim Case No. 52 of 1981 whereby while awarding Rs. 20,000/ - as compensation to respondent No. 1 the limit of liability of respondent No. 2, New India Assurance Co. Ltd., has been fixed to Rs. 6,666/ - only.

(2.) THE brief history of the case is that appellant -non -applicant No. 1 was the owner of Tempo No. MPN 8181 and was driving the same on 4.10.1980. It was insured with non -applicant No. 2, i.e., respondent No. 2 here. Ritu, daughter of Jogendar Singh, was going in Tempo to the school. She fell down from the Tempo and sustained various injuries including fracture of third to ninth ribs, fracture of pelvis and injuries on forehead.

(3.) THE contention of the learned counsel for the appellant is that the liability of payment of insurance company is to the tune of Rs. 50,000/ - in any one accident.