UNITED INDIA INSURANCE CO LTD Vs. SATISH KUMAR

JUDGEMENT

(1.) This appeal by the Insurance Company is directed against the award of the learned Motor Accident Claims Tribunal, Kinnaur, Civil Division at Rampur Bushahr, dated 14.1.2004 whereby a sum of Rs. 12,000 has been awarded in favour of the claimant for the alleged loss suffered by him on account of the apples damaged which were being carried in the truck which met with a motor vehicle accident.

(2.) The only question which arises in this case is whether the Motor Accident Claims Tribunal had jurisdiction to entertain and decide the petition. So far as the question regarding goods being carried in the goods vehicle is concerned, this question is no longer res integra.

(3.) The following questions were referred for the opinion of the Full Bench of this Court: