ORIENTAL INDIA INSURANCE CO. LTD Vs. LAKSHMAN DASS

JUDGEMENT

(1.) By virtue of the common award/judgment dtd. 20/7/2009 passed by the Motor Accidents Claims Tribunal, Jammu (for short 'the Tribunal'), two claim petitions titled "Dharam Singh and others Vs. M/s Avtar Transport Service and another" bearing file No. 826/Claim and "Lakshman Dass and others Vs. M/s Avtar Transport Service and another" bearing file No. 827/Claim were decided by the Tribunal.

(2.) In claim petition "Dharam Singh and others Vs. M/s Avtar Transport Service and another" bearing file No. 826/Claim a sum of Rs.11,54,200.00 along with interest at the rate of 7.5 percent per annum from the date of filing of the petition till its realisation was awarded in favour of the claimants/parents of the deceased, whereas in

(3.) The appellant-Insurance Company has impugned the award on the ground that the learned Tribunal has wrongly assessed the compensation, as the deceased in both the claim petitions were un-married.