ASHOK Vs. TABREJ

JUDGEMENT

(1.) THIS appeal shall also govern the disposal of MA No. 625/2007 filed by the National Insurance Company Limited against the same award dated 18.12.2006 passed by the Ilnd Additional MACT, Mhow in Claim Case No. 51/2006.

(2.) THE appellant Ashok had filed an appeal under section 173 of the Motor Vehicles Act, 1988 to seek compensation of Rs. 10,00,000/- for the death of his wife Preeti in an accident in which he was also hurt and for which he had made a separate claim.

(3.) THE respondent No. 3 National Insurance Company has also filed MA No. 625/2007 pointing out that the claimant Ashok had forged documents to show that his wife was employed and was in receipt of Rs. 4,000/- per month as salary while the fact was that the Company in which it was stated that she was employed, had closed down in the year 2002. On the basis of the above concocted story and the forgery of the documents, the learned counsel for the respondent Insurance Company submits that not only that the award passed in regard to the death of Preeti, his wife, is vitiated, he has also rendered himself liable to be proceeded against under the provisions of section 340 CrPC for the offences committed by him for eradication of the tendency of perjury.