NEW INDIA ASSURANCE COMPANY, BAREILLY Vs. BISMILLA BEGAM

JUDGEMENT

(1.) Heard Sri M. K. Goel, counsel for the appellant and Sri G. B. Pandey, counsel for the respondents.

(2.) Present Appeal has been filed against the judgment and award dated 12-4-1988 passed by Motor Accident Claims Tribunal, Nainital.

(3.) Briefly stated, the fact giving rise to the present appeal are that the claimant has filed a claim petition for grant of compensation on account of injuries sustained by her in the motor accident on 18-10-1983 at about 4 p.m. near Village Situli Gadhera, which is 6 Kms. far from Jyolikot on Nainital Haldwani Road.