BHAGAT RAM KANHIYA LAL Vs. MOHINDER SINGH

JUDGEMENT

(1.) F.A.O. No. 1124 of 1987 filed by the claimants and Cross Objections No. 26-CII of 1988 filed by the Insurer/respondent No.3 are being disposed of by this common judgment as both pertain to one and the same award dated 3.8.1987.

(2.) The claimants have filed FAO No. 1124 of 1987 for enhancement, against award dated 3.8.1987, whereby, a total compensation of Rs. 8,695/- was granted to them, together with interest at the rate of 12% per annum, from the date of filing of the claim petition till realization. Out of this total amount, the liability of the insurer was fastened to the extent of Rs.6,000/-, whereas, the remaining amount was ordered to be paid by the owner and driver of the offending vehicle.

(3.) The Insurer-respondent No.3 has also filed Cross Objections No. 26-CII of 1988 against the aforesaid award, challenging the jurisdiction of the Motor Accident Claims Tribunal.