UMA SHANKAR PANDEY Vs. RAJENDRA SINGH HARDARSHAN SINGH

JUDGEMENT

(1.) THIS appeal is directed against the award dated 8.12.1992 passed by the Motor Accidents Claims Tribunal, Sidhi in Claim Case No. 19 of 1988 whereby the appellant was held liable to pay compensation to the tune of Rs. 17,377/- and respondent/Insurance Company was held liable to pay compensation of Rs. 50,000/-.

(2.) FACTS relevant for disposal of this appeal are that on5.1.1988 the claimant/ respondent No. 1 was going on his Jeep bearing No. CIE-643. The Jeep of the appellant which was coming from the opposite side, was being driven by the respondent No. 3 in a rash and negligent manner and dashed against the Jeep of the claimant/respondent No. 1, as a result of which the claimant suffered fractures on his legs. The Jeep of the appellant was insured with the respondent No. 2/Insurance Company.

(3.) THE claimant/respondent No. 1 filed the claim case claiming compensation of Rs. 8,85,465.83 p. The learned Claims Tribunal on consideration of the evidence, held the Insurance Company liable to pay compensation to the tune of Rs. 50,000/- to the extent of their liability as per insurance policy and the appellant to pay Rs. 17,377/- and interest @ 12% from the date of filing of the claim petition.