SUNIL KUMAR SHARMA Vs. SAROJANI DEVI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The two Miscellaneous Appeals are heard together and being disposed off by this common order, as both arise out of the same order dated 22nd August, 2003 passed by Sri Mahendra Narain Singh, the IVth Additional District Judge-cum-Motor Accident Claims Tribunal, Chapra, in M.A.C.T. Case No. 77 of 1997, by which has granted the claim to the extent of Rs. 65,000/- + Rs. 2,000/- for funeral with interest of 10% prior to March 2002 and 6% thereafter with cost of Rs. 250/- as Advocate's fee and Rs. 50/- as Advocate Clerk fee and further held that the claimant is entitled to pay the amount exonerating the Insurance Company.

(3.) The grievance of the Appellant of Miscellaneous Appeal No. 183/2007, who is the owner of the vehicle, is that the owner is not liable to pay compensation and it is the Insurance Company who is liable to pay compensation as the vehicle was insured and Insurance Company has not established any violation of the term.