ORIENTAL INSURANCE COMPANY LTD. Vs. SHAMIM BANO

JUDGEMENT

(1.) The present appeals have been filed against the judgment and award dtd. 24/10/2024 passed by the Motor Accident Claims Tribunal, Pali in MAC Case No.05/2020 whereby award for an amount of Rs.32,13,400.00 with interest at the rate of 6% per annum from the date of filing of the claim petition i.e. 3/1/2020, had been passed in favour of the claimants.

(2.) S.B. Civil Misc. Appeal No. 544/2025 has been filed by the Insurance Company challenging the Award and S.B. Civil Misc. Appeal No.511/2025 has been filed by the claimants for enhancement of the award.

(3.) Learned counsel for the claimants submits that the learned Tribunal erroneously ignored the income of the deceased which he earned as a commission qua the insurance policies while working as an insurance agent.