R.L.Anand, J. - (1.) This F.A.O. No. 409 of 1986 has been filed by Oriental Insurance Co. Ltd. and it has been directed against the award dated 10.1.1986, passed by the court of Motor Accidents Claims Tribunal, Rupnagar, who awarded a sum of Rs. 1,20,000 by way of compensation to the claimants, i.e., respondent NOS. 1 to 4.
(2.) The facts in this case are not much in dispute but the dispute lies somewhere else regarding the extent of liability of appellant, i.e., Oriental Insurance Co. Ltd. The Tribunal framed the issues in this case and the issue No. 4 was to the effect that "whether the liability of respondent No. 3, if any, is limited to Rs. 50,000 only? OPR". While disposing of this issue, the learned Tribunal held as follows: "This issue has not been pressed by the learned counsel for the respondent. The same is, therefore, adjudicated accordingly." The grouse of the insurance company is that under the threat of the award, the insurance company is being directed to pay the entire amount of compensation to the respondent Nos. 1 to 4.
(3.) I have heard Mr. Sanjeev Pabbi, Advocate, appearing on behalf of the appellant, Mr. K.S. Ahluwalia, Advocate, appearing on behalf of respondent Nos. 1 to 4 and Mr. O.P. Hoshiarpuri, learned counsel appearing on behalf of respondent Nos. 5 to 7, and with their assistance have gone through the record of this case for the disposal of the short controversy.;