PRAMOD KUMAR AGRAWAL Vs. MUSHTARI BEGUM

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Allahabad High Court which did not find any error in the judgment of the Motor Accident Claims Tribunal, Bijnor (in short the Tribunal) either on facts or law to warrant interference.

(3.) Background facts in a nutshell are as follows : The present respondents 1 to 10 filed a claim petition in terms of S. 166 of the Motor Vehicles Act, 1988 (in short the Act) claiming compensation from the present appellants and United India Insurance Company Ltd. (hereinafter referred to as the insurer).