- (1.) THIS appeal has been filed by New India Assurance Company Limited, challenging the order and interim award dated 28.5.1994, passed by Tribunal under Section 140 of the Motor Vehicles Act, 1988.
(2.) JAYANT Kumar Lal while going from Ranchi to his office at Tamar Camp on his Scooter (814 -14/3866). on the way one unknown vehicle dashed the Scooter, as a result whereof the Scooter was smashed and he sustained serious injuries and died at spot. A Xerox copy of Insurance Policy of the Scooter was produced, which was comprehensive one.
(3.) ACCORDINGLY , tribunal directed the Insurance Company to pay the amount of interim award to the claimants.;