NEW INDIA ASSURANCE CO LTD Vs. KANHAIYA BARI

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS appeal is being disposed of at the stage of admission itself. This appeal has been preferred against the award dated 18.9.1998 passed by the 1st Addl. Claim Tribunal Judge, Rohtas at Sasaram in Motor Vehicle claim case no. 16 of 1993 whereby and whereunder the learned Tribunal has awarded a total sum of Rs. 1,44,000/ - as compensation and directed the appellant Insurance Company to pay the balance amount of Rs. 1,19,000/ - together with interest from the date of filing of the petition till its final payment since the claimant had received a sum of Rs. 25,000 / - by way of interim compensation.

(3.) THE learned Tribunal decided issue no. II and III in the affirmative and held that the accident took place due to the rash and negligent driving on the part of the driver of the bus. While coming to the aforesaid conclusion the learned Tribunal has discussed the evidence, facts and circumstances of the case and I do not find any infirmity or impropriety in the finding arrived at by him in respect of the aforesaid issues.