ORIENTAL INSURANCE CO LTD Vs. MANGILAL

JUDGEMENT

(1.) The decision rendered in this appeal shall also govern disposal of other connected appeal being C.M.A. No. 733 of 1997, Oriental Insurance Co. Ltd. v. Bansilal, as both these appeals arise out of one award and secondly relate to one accident.

(2.) This is a miscellaneous appeal filed by insurance company (for short hereinafter called 'the company') under section 173 of Motor Vehicles Act (for short hereinafter called 'the Act') against an award dated 29.8.1997 passed by the M.A.C.T.-I, Jodhpur, in Claim Case Nos. 212 and 213 of 1995 respectively.

(3.) By impugned award, the Claims Tribunal partly allowed the claim petition of claimants filed under section 166 of the Act and awarded to the claimants a sum of Rs. 1,90,000 for the death of one Lalit Kumar, who died in vehicular accident on 8.8.1990.