NATIONAL INSURANCE CO. LTD. Vs. VIDYA DEVI

JUDGEMENT

(1.) THE present claimant respondent Nos. 1 to 7 preferred a petition under Sections 110A and 92A of the Motor Vehicles Act, 1939 for the grant of compensation against the present appellant, insurance company and respondent Nos. 8 and 9, who were the owner and driver respectively of the vehicle involved in the accident.

(2.) DEV Raj deceased was alleged to be travelling in a tractor bearing registration No. HPK 5036 on 23.9.1987. The tractor was owned by respondent No. 8 and it was being driven by respondent No. 9 at the time of accident. It was alleged that due to the rash and negligent driving of the tractor by the driver the accident took place on 23.9.1987, wherein this deceased Dev Raj suffered injuries and as a consequence whereof he died on the next day. The claimants claimed Rs. 4,00,000/ as compensation.

(3.) THE Claims Tribunal, after the trial, passed the following award in favour of the claimants on 31.10.1988: