ORIENTAL FIRE AND GENERAL Vs. LACHMAN DAS
LAWS(RAJ)-1986-10-32
HIGH COURT OF RAJASTHAN
Decided on October 01,1986

Oriental Fire And General Appellant
VERSUS
LACHMAN DAS Respondents

JUDGEMENT

GUMAN MAL LODHA, J. - (1.) THIS Civil Misc. Appeal No. 106 of 1981 relates to challenge the award of compensation in an accident by a motor vehicle Truck No. ROL 4919 on 8 -7 -1978 where in Than Singh died.
(2.) THAN Singh was coming from Ajmer to Makrana when on account of rash and negligent driving of the driver, Sualal, the truck over -turned near Parbatsar. Than Singh was only 30 years of age at that time and was doing the business of selling fruits and vegetables by which he used to earn about Rs. 300/ - per month. Badrinarain Somani was the ownor of the truck at the time of the accident and it was insured with the Oriental Fire and General Insurance Company Ltd.
(3.) THE Tribunal has awarded compensation of Rs. 48,000/ - with interest at 5% against Sualal, driver, Oriental Fire and General Insurance Company and Badrinarain owner of the truck.;


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