UNITED INDIA INSURANCE COMPANY LIMITED Vs. KORA DEVI

JUDGEMENT

(1.) This appeal by the Insurance Company is directed against the award passed by the learned Motor Accident Claims Tribunal vide which the claim petition filed by the claimants for compensation on account of motor vehicular accident stands allowed.

(2.) One of the issues framed by the learned Tribunal, on pleadings of the parties, was the following :-

(3.) The learned counsel for the appellant has challenged the findings recorded by the learned Tribunal on the ground, that in the FIR the number of the tractor was not mentioned, therefore, the learned Tribunal was not right in answering issue No.1 against the appellant and in favour of the claimants.