BRIJESH KUMAR TYAGI Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) HEARD the learned Counsel for the parties at length.

(2.) PRESENT appeal has been prefered against the judgment and award dated 20.11.2003 passed by M.A.C.T. Hardwar, awarding a sum of Rs. 1,22,000/- to the claimant-respondent Nos. 2 and 3.

(3.) OPPOSITE party No. 3-National Insurance Company has contested the case and filed written statement. The claim petition was also contested by opposite party No.