- (1.) The appellant-Insurance Company has assailed the impugned judgment and award passed by Motor Accident Claim Tribunal, Ranchi in compensation case No. 126 of 2005 mainly on the ground that as per the survey report conducted by the Insurance Company it was found that the deceased was sitting on the top of the Cammando jeep. From perusal of paragraph 13 of the impugned judgment it appears that evidence was led to the effect that the deceased was sitting inside the jeep. One of the occupants of the jeep who was examined as CW 2 has stated that he along with the deceased was sitting inside the vehicle.
(2.) Having regard to the finding of the fact recorded by the Tribunal, we do not find any reason to interfere with the impugned order. This appeal is dismissed. Appeal dismissed. ;