BALJEET ALIAS SUNDA Vs. ANGREJO

JUDGEMENT

(1.) ANGREJO and Ors. heirs of the deceased had filed a claim petition under Section 166 of the Motor Vehicles Act on account of death of Dalbir Singh in an accident. The claim petition was allowed. The claimants were awarded compensation to the tune of Rs. three lakhs to be paid by Baljeet Singh alias Sunda and Ajmer Singh Respondent Nos. 1 and 2 jointly and severally along with interest at the rate of 12 percent per annum whereas the claim petition qua National Insurance Co. Ltd. was dismissed.

(2.) AGGRIEVED by the judgment dated 9.9.1999 passed by the Motor Accident Claims Tribunal (hereinafter referred to as the Tribunal), the said Baljeet Singh and Ajmer Singh have preferred this appeal.

(3.) THE findings of the learned Tribunal with regard to the accident, the dependency and the amount of compensation are not in dispute. The only point under consideration is whether the National Insurance co. (hereinafter referred to as the Insurance Co.) with whom the vehicle was insured, is liable to pay the compensation or that the Appellants are liable to pay the compensation?