NATIONAL INSURANCE CO LTD Vs. MAYA DEVI

JUDGEMENT

(1.) THE controversy here concerns the extent of the liability of the insurapce company for payment of the amount awarded as compensation.

(2.) THE facts relevant to this matter are that Vijay Kumar, a liquor contractor, was killed in an accident with a tractor. He was travelling on his motor cycle at that time. This happened on August 14, 1974, near village Ram Nagar on the Rampura-Maur Road.

(3.) THE Tribunal, holding negligence of the tractor driver to be the cause of the accident, awarded Rs. 1 lakh as compensation to the claimants, Smt. Maya Devi, the widow, Rajesh Kumar, the minor son, and Sita Devi, the mother of the deceased.