NEW INDIA ASSURANCE CO LTD Vs. KUSUM LALTA

JUDGEMENT

(1.) THE Appellant New India Assurance Company Limited impugns the judgment dated 20.07.2011 whereby a compensation of ` 8,70,000/- was awarded for the death of Saurav Sateria @ Vikki, who died in an accident which occurred on 21.10.2007.

(2.) THE sole ground of challenge to the judgment is that it was a head on collision and, therefore, there was contributory negligence on the part of both the vehicles involved in the accident.

(3.) PW-4 Anil Kumar also corroborated the testimony of PW-3.