NEW INDIA ASSURANCE CO LTD Vs. DALJIT KAUR

JUDGEMENT

(1.) THESE four appeals No. 1074, 1075 and 1077 of 1985 and 392 of 1986, are being disposed of by a common judgment which have been filed by the New India Assurance Co. against the four awards passed by the Motor Accidents Claims Tribunal, Ludhiana, in four separate claim petitions. The liability to pay compensation was fastened on the New India Assurance Company, Patiala.

(2.) THE Tribunal had awarded Rs. 76,800/ -, Rs. 1,20,000/ - and Rs. 76,800/ - to the claimants on account of the death of Kulwant Singh, Narinder Singh and Jeet Ram and Rs. 36,098/ - and Rs. 7,895 to Daljit Kaur and Pushpinder Kaur for the injuries sustained by them in road accident.

(3.) IN all these appeals, the challenge to the award is that the liability to pay compensation has been wrongly fastened on the appellant which should have been fastened on the Oriental Insurance Company.