CHATRA Vs. IMRAT LAL

JUDGEMENT

(1.) THIS order shall also dispose of Misc. Appeal No. 270/92, National Insurance Company Ltd. v. Chatra and Ors. The challenge in this appeal is to the award passed by the Claims Tribunal constituted under Motor Vehicles Act, hereby the claim petition filed by the Appellants/claimants, has been dismissed.

(2.) THE National Insurance Co. Ltd. , had deposited the amount of Rs. 15,000/- as interim award which was paid to claimants by the Tribunal. In final award, no order in that regard was passed. Therefore in Appeal No. 264/92, the appellant Company has prayed for the refund of the amount.

(3.) BEFORE the Tribunal the claim petition was filed by appellants Under Section 110 of Motor Vehicles Act, 1939, claiming Rs. 5,43,000/- as compensation on the death of the claimants' son Mangilal. It is not disputed that the Tractor bearing Registration No. MBH 8486 was driven by respondent No. 1, at the relevant time and was insured with the respondent No. 3.