- (1.) These first appeals from order arise out of proceedings in a motor accidents claim petition under Section 110A of the M.V. Act, 1939.
(2.) One Chintamani was killed in an accident with a bus. The descendants of the deceased filed a claim petition and the Tribunal has awarded a sum of Rs. 78,000 with costs and interest at the rate of 9% per annum against the owner and the driver of the bus and the insurance company.
(3.) Two appeals have been filed. Appeal No. 512 of 1976 has been filed by the New India Assurance Co. Ltd., the insurer. Appeal No. 493 of 1976 has been filed by the alleged driver and the owner.;