GEETA PARASHAR Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) The accident dated 21st December, 1994 resulted in the death of Prabhu Dayal. The deceased was survived by his widow and two minor children who filed the claim petition before the Claims Tribunal.

(2.) The offending vehicle was owned by Nawal Kishore Sharma at the time of the accident. The Claims Tribunal passed the award against the respondent. The Claims Tribunal also granted recovery rights to the respondent to recover the award amount from the driver, Prem Singh and the owner, Nawal Kishore Sharma after making the payment of the award amount to the claimants.

(3.) The respondent has paid the award amount to the claimants and has filed the recovery proceeding against the driver, Prem Singh and the owner, Nawal Kishore Sharma.