NENU DEVI Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) HEARD Shri Vijay Bishnoi, counsel for the appellants, Shri R. K. Mehta, counsel for the Insurance Company and Shri B. L. Tinwari alongwith Mr. Rajesh Panwar, counsel for the owner.

(2.) THE claimants aggrieved against the judgment in S. B. Civil Misc. Appeal No. 145/1990 dated 4. 09. 1991 preferred this special appeal. THE S. B. Civil Misc. Appeal was filed by the claimants against the award dated 16. 2. 1990 passed by the Motor Accident Claims Tribunal, Barmer in case no. 37/88. Two appeals were filed before the learned Single Judge, one against the interim award dt. 14. 12. 1988 and another against the final award dt. 16. 2. 1990. THE Tribunal awarded a compensation to the tune of Rs. 1,54,000/- and has made liable the Insurance Company to the extent of Rs. 1,50,000/- and owner and driver were made liable to the extent of Rs. 4000/ -. This apportionment was challenged by the Insurance Company.