- (1.) Heard the parties.
(2.) This appeal by the appellant-Insurance Company is directed against the judgment and award dated 18.7.2006 passed by Motor Vehicle Accident Claim Tribunal, Palamu in M.V. Case No.07of 2003 whereby he has awarded a compensation of Rs.1,19,500/-to the claimants for the death caused in a motor vehicle accident.
(3.) The facts of the case lie in a narrow compass:On 14.10.2002, the deceased along with other persons were going on the jeep bearing Registration No.CG-15-8526 to see Durga Mandap during the festival season. Because of rash and negligent driving, the vehicle fell down from the bridge as a result of which, the occupants of the vehicle died instantly at the spot after receiving grievous injuries. The heirs of the deceased filed two claim cases being M.V. Case No.07 of 2003 and M.V. Case No.09 of 2003. The appellant-Insurance Company contested the cases by filing written statements denying and disputing the liability of the Insurance Company. The Tribunal in terms of common judgment and award allowed both the claim cases and held that the Insurance Company is liable to pay compensation amount.;