Prakash Krishna, J. - (1.) This appeal is under section 173 of Motor Vehicles Act, 1988 by the insurance company against the judgment and order dated 25.10.1991 passed by the Motor Accidents Claims Tribunal in M.A.C. No. 16 of 1991.
(2.) One Om Veer Singh, a labourer on daily wages at Rs. 25 was engaged by a truck driver having registration No. RNT 559 for loading and unloading purposes and was travelling in the said truck on 3.7.1988. On that day while going from Jagner to Sardi the said truck collided with another truck No. DEG 3398. On account of collision of two trucks aforesaid, Om Veer Singh was seriously injured and ultimately died.
(3.) The claimant-respondent Nos. 1 to 4 who are sons of the deceased and wife filed claim petition claiming compensation being M.A.C. No. 16 of 1991. In the claim petition the owners of two trucks and their respective insurance companies were impleaded as opposite parties.;