KOMAL RAM Vs. HANKERLAL

JUDGEMENT

(1.) THIS order shall also dispose of cross-objection filed by claimant-respondents.

(2.) APPEAL is directed against the Award dated 23.6.1993 of the M.A.C.T. Mandsaur, passed in M.A.C.T. Case No. 68/1992, whereby claimant-respondents No. 2, 3 and 4 have been awarded compensation of Rs. 5,10,000/- with interest @ 15% per annum from the date of filing claim-petition i.e. 22.7.1992 till realisation of the same.

(3.) THERE is no dispute that the tractor was 'insured with Oriental Insurance Co. (Appellant No. 2 here).