ORIENTAL INSURANCE CO LTD DIVISIONAL OFFICE NEW MARKET PURNEA THROUGH SHRI VISHNU KUMAR GARG AT PRESENT POSTAL AS MANAGER IN THE OFFICE OF THE ORIENTAL INSURANCES CO LTDREGIONAL OFFICE PIRMOHANI RAJENDRA PATH KADAMKUAN PATNA Vs. MASHEDA KHATOON WIFE OF LATE NAUSHAD ALI

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) No one appears on behalf of the respondents.

(3.) This appeal is directed against the judgment and the award dated 29th of March, 2008/23rd of March, 2006 passed by the District Judge-cum-Accidents Claims Tribunal, Purnia (hereinafter referred to as the "Tribunal) in Claim Case No. 23 of 2006, whereby the appellant-Insurance Company has been directed to pay the compensation of Rs. 69,500/- in addition to the sum of Rs. 50,000/- paid earlier to the claimants under Section 140 of the Motor Vehicles Act (hereinafter referred to as the "Act").