- (1.)THIS appeal has been preferred by the Insurer the New India Assurance Company Ltd. , aggrieved by award dated 5-8-2002 passed by Motor Accident Claims Tribunal, Chhatarpur in Claim Case No. 30/2002 awarding an amount of Rs. 5,66,000/- along with interest and costs on account of death of Shri Santosh Sahu.
(2.)RESPONDENT Nos. 1 to 7 have filed an application claiming compensation of Rs. 19,73,000/on account of death of Santosh Sahu. He was the husband of Smt. Rekha/respondent No. 1. He used to carry the business of retain at various places. He used to earn Rs. 6000/- per month. He met with an accident with Commander Jeep No. MP16d-0089 driven by respondent No. 8 Ajiz Khan, Deceased was on his Bajaj M-80 vehicle.
(3.)RESPONDENT Nos. 8 and 9/driver and owner in their written statement denied that jeep was driven in rash and negligent manner. Jeep was insured with New India Assurance Company Ltd. The compensation, if any, is payable by the insurer.