As per case facts, an Insurance Company filed an appeal against a Motor Accident Claims Tribunal award. The case involved the death of Bhagwan Dass in a motor vehicular accident ... attributed to a tractor trolley's negligent driving. His widow was awarded compensation. The appeal arose because of a significant unexplained delay in FIR registration, absence of the offending vehicle's number in the FIR, and the claimant and eyewitness (deceased's son) turning hostile in the criminal trial, resulting in the driver's acquittal. Both gave contradictory statements to the Tribunal and the criminal court. The question arose whether compensation could be awarded despite the claimant and eyewitness turning hostile and providing conflicting testimonies in criminal proceedings. Finally, the High Court allowed the appeal, ruling that the claimant's and eyewitness's contradictory statements in the criminal trial, leading to the driver's acquittal, negated the basis for compensation. The court found their testimonies before the Tribunal unreliable due to perjury and inconsistent versions, setting aside the award.