PREMLATA WD/O LAXMINARAYAN Vs. BHGWAN SINGH

JUDGEMENT

(1.) THIS appeal filed Under Section 110d of the Motor Vehicles Act, 1939 is directed against the award dated 3. 11. 1988 rendered by the IVth Additional Member, Motor Accident Claims Tribunal, Indore, in claim case No. 71/86 awarding compensation Rs. 78,000/- to the appellants in a fatal accident action.

(2.) THE respondent No. 3, New India Assurance Company Ltd. has also filed cross-objection challenging the impugned award.

(3.) APPELLANT No. 1 is the widow and the appellants Nos. 2 to 4 are the minor children of late Laxmmarayan Yadav who died in a motor accident that took place on 24. 6. 1986 at Indore involving a Matador bearing Registration No. MBI 9073 driven by respondent No. 1, owned by respondent No. 2 and insured with respondent No. 3 The New India Assurance Company Ltd. , for 'third party risk'.