ORIENTAL INSURANCE CO. LTD. Vs. DURGA DEVI

JUDGEMENT

(1.) A judgment is being recorded in F.A.O. (MVA) No. 77 of 1988.

(2.) THIS judgment will dispose of the following eight appeals which have been filed by the Oriental Insurance Co. Ltd. against the eight different awards of Mr. Janeshwar Goyal, Motor Accidents Claims Tribunal (II), Solan and Sirmaur Districts at Nahan dated 14.3.1988. These eight appeals arise out of the same accident in which about 20 people are stated to have died and the awards were made by the M.A.C.T. aforementioned in favour of the legal heirs of the deceased.

(3.) A large number of people had boarded truck No. HPN 2049 with their produce in order to reach the mela and to display and sell their produce and other goods. While wending its way to Sataun, when the said truck reached village Gyana, it could not negotiate the curve and fell down to a depth of 400 feet in the khud. As stated above, about twenty people died in that accident and a number of others sustained injuries.