ORIENTAL INSURANCE CO LTD Vs. TARAWATI

JUDGEMENT

(1.) This judgment shall dispose of L.P.A. No. 791 of 1986 and cross Objection No. 2 of 1987 filed by claimant-respondents 1 to 5.

(2.) Oriental Insurance Company Limited has preferred this appeal against the judgment of the learned Single Judge dated 22.8.1996 as it has been made liable for the entire amount awarded to the claimants by the Motor Accident Claims Tribunal.

(3.) Motor Accident Claims Tribunal while determining the amount which the claimants were entitled to on account of damages and compensation and from whom, awarded a sum of Rs.1,40,000/- and apportioned the same between the truck driver, truck owner and the Insurance Company. Insurance Company was held liable to the extent of Rs.50,000/-