NATIONAL INSURANCE CO LTD Vs. MANGAT RAM

JUDGEMENT

(1.) NATIONAL Insurance Company Limited has preferred this appeal against award dated 05.06.2005 of Motor Accidents Claims Tribunal, Jammu, awarding an amount of Rs.5,18,000/ - (Rupees five lakh eighteen thousand) to the dependents of one Gharo Devi, who had succumbed to the injuries received by her while travelling in Mini Bus No. JK02 -E -7249 on 07.11.2003 at Village Moti situated at Suchet Garh, R. S. Pura.

(2.) MANGAT Ram, the husband, Miss Sunita Devi, the daughter and M/s Faryad Singh and Ajay Kumar, the sons of deceased Gharo Devi, filed claim petition No.720 (Claims), for an amount of Rupees fourteen lakh, before the Motor Accidents Claims Tribunal, Jammu.

(3.) THE claim petition was objected to by the appellant - - Insurance Company, which had sought and was accorded permission to contest the claim on the grounds other than those available to an insurer under the Motor Vehicles Act 1988.