UNITED INDIA INSURANCE CO. LTD. Vs. GAURI MALAKAR

JUDGEMENT

(1.) HEARD Sri Naresh Pant, counsel for the appellant and Sri Manish Dalakoti, counsel for the respondents.

(2.) THIS is insurer's appeal against the Award dated 13-8-2002, passed by the Motor Accident Claims Tribunal, Nainital.

(3.) ACCORDING to the claimants deceased was aged 55 years at the time of accident. He was agricultural labour and was earning Rs. 2,000/- per month.