- (1.) THE Oriental Fire and General Insurance Company Limited has preferred present appeal challenging judgment and award dated 18.2.1993, passed under Section 110A of the Motor Vehicles Act, 1939.
(2.) ADMITTEDLY , Nocodin Kujur Koel, husband of respondent no. 1 and father of respondent nos. 2 and 3 died in a motor accident on 14.8.1984, while travelling in a tracker (B.P.N. 6937) from Ranchi to Lohardaga. The accident took place when the tracker dashed against a standing truck near village Kokar. Nocodin Kujur Koel sustained serious injuries and died at Kuru Hospital.
(3.) AT the time of accident deceased was aged about 47 years and was in service as Upper Division Clerk in Jarangdih colliery under C.C.L. and his monthly salary was Rs. 1524.47.paise.;