NATIONAL INSURANCE CO LTD Vs. GEETABAI

JUDGEMENT

(1.) Feeling aggrieved by the impugned award passed by Motor Accidents Claims Tribunal, Guna, holding the insurer company to be liable to pay an amount of Rs. 1,12,000 to the claimants, heirs of the deceased victim of the motor accident, it has come up in appeal seeking redress praying for its being exonerated from liability to pay any amount towards the compensation and modification of the award accordingly.

(2.) We have heard learned counsel for the appellant as well as the learned counsel representing the claimants-respondents and have carefully perused the record.

(3.) The facts, shorn of details and necessary for the disposal of this appeal lie in a narrow compass: A claim petition had been filed by the claimants-respondents, the legal heirs of the deceased, Madanlal, praying for the award as compensation an amount of Rs. 12,60,000 along with interest calculated at the rate of 24 per cent per annum on 10.8.1992 specifying clearly therein that the said petition was being filed under section 140 and section 166 of the Motor Vehicles Act, 1988.