NATIONAL INSURANCE CO LTD Vs. KAILASHKUMARI

JUDGEMENT

(1.) THE order in this case will also govern the disposal of Miscellaneous Appeals Nos. 55, 56, 57 and 58, all of 1983 ; and Civil Revisions Nos. 853, 1041, 1045, 1049 and 1058 of 1983.

(2.) THE material facts giving rise to these appeals and revisions, briefly, are as follows:

(3.) THE legal representatives of one Abdul Hamid, who was also travelling as a gratuitous passenger in the aforesaid truck and who succumbed to the injuries caused to him in the same accident, filed Claim Case No. 7 of 1979. The Tribunal awarded a sum of Rs. 10,000 to the legal representatives of the deceased, Abdul Hamid, by way of compensation. Aggrieved by that award, the insurance company has filed an appeal which has been registered as Miscellaneous Appeal No 55 of 1983.