NATIONAL INSURANCE CO LTD Vs. MOHARSINGH

JUDGEMENT

(1.) HEARD counsel. This order shall dispose of the following miscellaneous appeals:

(2.) THE facts which are not in dispute are as under:

(3.) THE Motor Accidents Claims Tribunal (hereinafter referred to as 'the Tribunal') came to the conclusion that the heirs of the deceased are entitled to claim compensation. Similarly, it was concluded that the injured were also entitled to claim compensation. So far as the injured are concerned, the total award which was given to them comes to Rs. 15,000 and whereas in the case of claimants whose bread-earners had died, different amounts were fixed depending upon their income.