SANJEEV KUMAR Vs. AMAR SINGH

JUDGEMENT

(1.) This is an appeal, filed by the claimants, who are legal representatives of the deceased under Section 173 of the Motor Vehicles Act (for short called "the Act") against an award, dated 18.1.2002, passed by Motor Accident Claims Tribunal, Dholpur in Claim Case No. 176/1998. By impugned award, the Tribunal partly allowed the claim petition filed by the claimants (respondents no. 1 to 7) filed under Section 166 of the Motor Vehicles Act and awarded to the claimant a total sum of Rs. 3,61,790/- with interest to the claimants for the death of one Than Singh, who died in vehicular accident. However, the Tribunal apportioned the liability between the insurer and insured of the offending vehicle and directed that appellant i.e. owner of the offending vehicle would be liable to pay a sum of Rs. 1,50,000/- along with interest and the balance will be payable by the Insurance Company (respondent no. 8).

(2.) It is this award, which is impugned by the owner of the offending vehicle in this appeal.

(3.) In the light of short question involved in the appeal it is not necessary to mention the entire facts in detail except those which are necessary for the disposal of this appeal.