ORIENTAL INSURANCE COMPANY LTD Vs. THAKUNI DEVI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award passed in Claim Case No. 187/89 by the 1st Addl. Motor Vehicles Accident Claim Tribunal, Muzaffarpur.

(2.) HEARD learned counsel for the parties.

(3.) /1/2013 Page 30 Shyam Deo Paswan Versus State Of Bihar whom compensation shall be paid." 4. Earlier much arguments were advanced on the question as to whether the liability of the Insurance Company was limited to the statutory liability or was unlimited liability. However, from the records, it appears that the insurer (appellant Company) and the insured have not been able to produce adequate evidence on record for fixing the liability by the Tribunal.