ORIENTAL INSURANCE COMPANY, PILIBAHIT U.P. THROUGH ITS AUTHORISED SINGNATORY SENIOR DIVISIONAL MANAGER Vs. MANJINDER KAUR WIDOW OF LATE JOGINDER SINGH AND OTHERS

JUDGEMENT

(1.) The Insurance Company is aggrieved by the award passed by the learned Motor Accident Claims Tribunal-II, Una awarding a sum of Rs.2,33,278.00 to Smt. Manjinder Kaur Rs.50,000.00 each to Tajinder Kaur, Naveen Kaur, Ravneet Kaur and Simran Kaur.

(2.) The facts of the case need not be set out in detail since what is challenged before me by the Insurance Company is that the liability is solely of the owner and not of the Insurance Company as the deceased was travelling as a gratuitous passenger along with other persons.

(3.) Learned counsel appearing for the appellant has drawn my attention to the finding of the learned Tribunal on issue No. 3 which was to the effect that: