NATIONAL INSURANCE CO LTD Vs. ASHISH

JUDGEMENT

(1.) -This appeal is filed by the insurance company being aggrieved by the award dated 9.3.1998 passed by the Motor Accidents Claims Tribunal, Vidisha in Claim Case No. 76 of 1995 by which the Claims Tribunal has awarded a sum of Rs. 2,20,000 to the respondents-claimants towards compensation for the death of the deceased Ramesh who died in a motor accident.

(2.) Only question involved in this appeal is about the liability of the insurance company.

(3.) From perusal of the facts of the case, it appears that on the date of incident, deceased Ramesh was travelling in a tractor- trolley bearing registration No. MOV 6433. Said tractor-trolley met with an accident with truck bearing registration No. MOV 7271. As a result of the accident, deceased sustained injuries and died due to injuries sustained by him.