UNITED INDIA INSURANCE COMPANY LTD Vs. ANIL MAIKHURI

JUDGEMENT

(1.) None for respondents 2 to 5.

(2.) Though the appeal is listed today for hearing on CLMA No. 4170 of 2006, with the consent of the learned Counsel for the parties, the appeal is finally heard.

(3.) This is insurer's appeal against the Award dated 9-5-2005 passed by the Motor Accident Claims Tribunal/Additional District Judge - Fast Track Court - IV, Dehradun in Motor Accident Claim Tribunal Case No. 50 of 2004.