Kaushal Jayendra Thaker, J. - (1.) Heard Sri P.K.Sinha, learned counsel for the appellant. None is present for the owner and the claimants.
(2.) By way of this appeal the National Insurance Company Limited has felt aggrieved by the judgment and award dated 14.05.1990 passed by the VIII Additional District Judge/Motor Accident Claims Tribunal, Azamgarh (hereinafter referred to as 'Tribunal') in claim petition No.108 of 1989.
(3.) The factual scenario of the case is that the claimants who are four in number namely husband and their two minor children, while traveling in the official car belonging to M/s Swadeshi Cotton Mills, met with an accident on 22.12.1982 and sustained injuries due to the said accident. The Tribunal granted consolidated compensation in favour of each amounting to a sum of Rs.2,77,000/-.;