UNITED INDIA INSURANCE CO LTD Vs. SUNARPATI DEVI

JUDGEMENT

(1.) HEARD Mr. R. Goswami, learned counsel appearing for the appellant Insurance Company. Also heard Mr. S. K. Goswami, appearing for the respondents.

(2.) THE admitted position is that the claimants/drivers in the offending vehicle number AMU 403 was an Oil Tanker and goods carrying vehicle but not a passenger vehicle. The learned Tribunal after consideration of the evidences and materials available on record held that the claimants are entitled to compensation as follows :

(3.) THE present batch of appeal has been filed against the aforesaid award saddling the liability to satisfy the same by the appellant.