NATIONAL INSURANCE COMPANY LTD Vs. LAXMI

JUDGEMENT

(1.) HEARD Shri Sanjeev Johari, counsel for the appellant, Shri R. K. Mehta, counsel for respondents No. 10 and 11 and Shri B. L Tinwari alongwith Mr. Rajesh Panwar, counsel for respondents No. 1 to 9.

(2.) THIS appeal is filed by the National Insurance Company Ltd. Jodhpur against the order in appeal no. 153/1988 and 205/1988 against the judgment and award of Motor Accident Claims Tribunal, Jodhpur dt. 27. 4. 1988 passed in claim case no. 119/94 whereby the Tribunal had awarded a sum of Rs. 1, 04,000/- together with interest holding the Insurance Company liable for the entire amount.