GIAN SINGH Vs. MOHAN SINGH

JUDGEMENT

(1.) THE Motor Accidents Claims Tribunal, Ludhiana on a claim petition had awarded a sum of Rs. 76,800/ - to the claimants on accounts of the death of Mangal Singh who died in a road accident on 8.6.1989.

(2.) DISSATISFIED with the award, the claimants have filed this appeal for enhancement of compensation.

(3.) MR . R.M. Suri, learned counsel for the Insurance Company contends that it has not been established on record that the offending vehicle was insured with the Insurance Company, As such no liability could be fastened on the Insurance Company. Mr. V.G. Dogra, counsel for respondent No. 2 the driver of the offending vehicle contends that the vehicle was duly insured with the Insurance Company and as such the liability should have been fastened on the Insurance Company.