ORIENTAL INSURANCE CO LTD Vs. NIRMALA DEVI

JUDGEMENT

(1.) THESE appeals of the Oriental Insurance Company Limited and cross appeals by the claimants in file nos. 421/C.P and 422/C.P of the Motor Accidents Claims Tribunal, Kathua, arise out of its award dated

(2.) 06.2005, awarding an amount of Rs. 2,90,000/ - as compensation to the claimants in each petition. 2. Facts necessary for the disposal of these Appeals and Cross Appeals may briefly be stated thus: - -

(3.) TWO labourers, Tilak Raj and Nagar Mal, both resident of Givindsar Kathua were engaged in unloading Marble Slates from Truck no. JK02D - 6947 at Chak Partap Singh Kathua at about 11 PM, on the National Highway, when the loosely loaded Marble Slates fell down from vehicle No. JK02D - 6947 resulting in instantaneous death of these two labourers.