Milap Chandra Jain, J. - (1.) This appeal has been filed against the order of the Motor Accident Claims Tribunal, Raisinghnagar dated January 14, 1994 by which it has directed the appellant insurance company to make payment of Rs. 25,000/- to the claimant respondents No. 1 to 5 under Section 140, Motor Vehicles Act, 1988 (in short, the Act).
(2.) It is contended by learned counsel for the appellant that the claimants have also filed claim petition against the owners and drivers of the offending bus and truck but the impugned order has only been passed against the insurer (appellant) of the offending truck. He further contends that the learned Tribunal should have directed all the respondents for making payment of the said amount of Rs. 25,000/-as required under Section 140 of the Act.
(3.) There is great force in the contention of the learned counsel for the appellant. The Tribunal committed a mistake in making liable the appellant only under Section 140 of the Act.;