- (1.) IN a motor accident on 10.6.1994 at Oramanjhi, a trekker (BR-14P-0459) and a track (BR-14P-9509) were involved. Trekker was claimed to be insured with National Insurance Company Limited at the relevant time.
(2.) COMPENSATION Case No. 124 of 1994 was filed by claimants- respondent Nos. 1 to 4 in respect of death of one Mostt, Gulabo Kuer in the said accident. An application under Section 140 of the Motor Vehicles Act, 1988, was filed in the said claim case. The tribunal passed interim award and directed both. National Insurance Company, insurer of truck and New India Insurance Company Limited, insurer of trekker, to pay amount of interim award of Rs. 25,000/- to the extent of half and half.
(3.) PRESENT appeal has been filed by insurer of the trekker challenging direction of tribunal to pay half amount (Rs. 12,500/-) of the interim award on the ground that at the time of accident said trekker was not insured with this Insurance Company.;