SARDAR JAI SINGH CHAWLA Vs. RAMSAKHI DEVI

JUDGEMENT

(1.) THESE two appeals arise out of a common judgment and order dated 10th September, 1996 passed by a Single Judge in Misc. Appeal Nos. 155 of 1995, 159 of 1995, 250 of 1995 and 265 of 1995. The former two appeals have been dismissed while the latter two appeals have been only partly allowed.

(2.) CLAIM Case Nos. 23 of 1988 and 26 of 1988 disposed on 16th May, 1995 by the 4th Additional CLAIMs Tribunal, Vaishali at Hajipurgave rise to the aforesaid Misc. Appeal M.A. Nos. 155 and 159 of 1995 were filed by the owners of the vehicles in question. M.A. Nos. 250 of 1995 and 265 of 1995 were filed on behalf of the claimants seeking additional compensation.

(3.) THE New India Assurance Company with which the vehicle was insured appeared and also filed its written statement.