LAWS(ORI)-1999-11-17

ORIENTAL INSURANCE COMPANY LTD Vs. MD ALISI

Decided On November 25, 1999
ORIENTAL INSURANCE COMPANY LTD Appellant
V/S
Md Alisi Respondents

JUDGEMENT

(1.) THE Insurance Company has filed this appeal challenging the award of the Claims Tribunal.

(2.) CLAIMANT -respondent No. 1 is a minor. Misc. (A) Case No. 263/88 was filed on his behalf claiming compensation on account of bodily injury sustained by the minor in an accident caused by a Dumper bearing number ORU -3491 belonging to respondent No. 2.

(3.) THE Claims Tribunal found that the accident occurred due to negligent driving of the driver of the Dumper. It was found that injuries were sustained by the claimant on account of the accident, The Tribunal directed for payment of Rs. 50,000/ - by the Insurance Company to the claimant on the finding that the vehicle had been insured with the appellant.