ORIENTAL INSURANCE CO LTD Vs. SANTOSH DEVI GOYAL

JUDGEMENT

(1.) -This appeal is directed against a judgment and order dated 17th September, 1994 passed by Sri A.K. Bhattacharya, Judge, Motor Accident Claim Tribunal at Alipore in M.A.C. Case No. 315 of 1993 whereby and whereunder the said Tribunal awarded a sum of Rs. 25,000/- towards compensation under section 140 of the Motor Vehicles Act.

(2.) The 1st respondent herein for self and on behalf of her parents-in-law and three minors children filed an application for grant of compensation arising out of a motor vehicle accident caused by a vehicles bearing registration No. WB-12-E-O379 which is said to have been insured with the appellant.

(3.) The owner of the said vehicle has not preferred any appeal and thus we are not concerned in this appeal with the quantum of the award made by the learned Tribunal. The fact that an accident had taken place is not denied or disputed. The fact that the claimants-respondents are entitled to file the application is also not denied and disputed.