ORIENTAL INSURANCE CO. LTD. Vs. PRAVEEN KUMARI

JUDGEMENT

(1.) The present appeal has been preferred by the appellant -Insurance Company against the judgment and awarded dated 28.07.2000 passed by the learned Motor Accident Claims Tribunal, Bhilwara in MAC Case No. 182/1993, whereby, an amount of Rs. 1,59,000/- was awarded to the respondents-claimants.

(2.) Brief facts of the case are that in the accident which occurred on 06.12.1992, Tirathraj who was traveling in Truck No. DNG 1650 as a second driver fell into A/a/a, on account of which he sustained fatal injuries, due to which he died. In the circumstances, the respondents-claimants preferred the claim petition before the learned Tribunal.

(3.) Learned Tribunal after framing the issues, evaluating the evidence and hearing the counsel for the parties, partly allowed the claim petition with a direction to the appellant-Insurance Company to compensate the respondents-claimants by paying the compensation amount to the tune of Rs.1,59,000/-.