USHA DEVI Vs. NEW INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) In respect of an accident that occurred on 4/9/2003 when one Ashok Kumar who was driving a motorcycle died in collision with a jeep, proceedings were initiated (Miscellaneous Case No.41/2004) seeking compensation under the Motor Vehicles Act, 1988 before the Motor Accident Claims Tribunal, Gangapur City, Rajasthan. The claim petition asserted, inter alia: