NEW INDIA ASSURANCE CO LTD Vs. BHUDHIYA DEVI

JUDGEMENT

(1.) Leave granted.

(2.) Before us, the depositions of the witnesses examined before the Motor Vehicle Accidents Claim Tribunal have been produced. We have been taken through them.

(3.) Keeping in view the evidences of PW-1 - the father of the deceased and PW-2 - wife of the deceased, as well as the other evidences on record, we are satisfied that the deceased was travelling in the truck in question along with his cows and buffaloes. We are, therefore, of the opinion that the judgment of the High Court need not be interfered with.