HINDUSTAN GENERAL INSURANCE Vs. NILIMA MAHANTA

JUDGEMENT

(1.) M /s. Hindustan General Insurance Society Ltd. the appellant hereafter the company is aggrieved by the award dated 7-8-76 made by the learned Motor Accidents claim Tribunal Meghalaya, Shillong, making the appellant liable for Rs. 20.000/- out of a compensation amount of Rs. 50,000/- awarded to Respondent No. 1.

(2.) THE respondent No. 3, who was made liable for Rs. 30,000/- has filed a cross-objection.

(3.) THE present proforma respondent No. 2 who was earlier the owner of the truck had transferred it to his son the respondent No. 3.