- (1.) This first appeal from order has been preferred against the award dated 19.12.1994, passed by the 1st Additional District Judge, Banda in M.A.C. Petition No. 179/70 of 1992.
(2.) We have heard learned Counsel for the parties.
(3.) It is not disputed that the vehicle was insured for seven passengers and only two had died, therefore, in view of the law laid down by Hon'ble the Apex Court in National Insurance Company Ltd. v. Anjana Shyam etc.,2007 3 ACCD 1537 (SC) and B.V. Nagaraju v. Oriental Insurance Company Limited Divisional Officer, Hassan, the only insurance company is liable to pay compensation.;