NEW INDIA ASSURANCE COMPANY LTD Vs. KHIMA RAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dt. 12. 10. 1993 passed by Motor Accident Claims Tribunal, Bali (hereinafter referred to as `the Tribunal'), whereby the Tribunal awarded a sum of Rs. 25,000/- as compensation in favour of respondent-claimants and against respondent No. 4 Mohan Ram, respondent No. 5 Poona Ram and the appellant, The New India Assurance Company Ltd. (hereinafter referred to as "the insurer")

(2.) I have heard learned counsel for the parties. Perused the judgment and award impugned as also the record of the Tribunal.