NEW INDIA ASSURANCE CO LTD Vs. GODAMBRI DEVI

JUDGEMENT

(1.) THIS appeal seeks to assail the judgment and decree of the Motor Accident Claims Tribunal dated 9th May, 2002 whereby an award in the sum of ` 2,00,000/- (Rupees two lakhs only) alongwith interest thereon was passed in favour of the respondents No. 1 to 6 and against the appellant/Insurance Company.

(2.) THE brief facts relevant for the decision of the present appeal are that on 16th June, 1985, one Shiv Singh, who was waiting at the traffic signal alongwith his cycle was hit by truck No. UTT 7271, driven rashly and negligently by its driver, the respondent No.7 herein. Shiv Singh succumbed to the injuries sustained by him whereupon his legal representatives being the respondents No.1 to 6 herein, filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 seeking compensation for his untimely demise.

(3.) AGGRIEVED by the aforesaid judgment and award, the appellant has preferred the present appeal.