NARAYAN SINGH Vs. KALA

JUDGEMENT

(1.) This appeal and cross-objection are directed against judgment and award dated 14.08.1998 passed by Motor Accident Claims Tribunal, Nimbaheda ('Tribunal'), whereby, the Tribunal has awarded a compensation of Rs. 1,59,400/- to the claimants alongwith interest @ 12% per annum from the date of application i.e. 18.03.1993 and has exonerated the Insurance Company.

(2.) While the appeal has been filed by the owner and driver of the vehicle, the cross-objections have been filed by the claimants seeking enhancement of the compensation and questioning the exoneration of the Insurance Company.

(3.) At the outset, learned counsel for the appellants pleaded no instructions in the appeal.