UNITED INDIA INSURANCE COMPANY LTD Vs. MANPREET KAUR

JUDGEMENT

(1.) HEARD Sri D.S. Patni counsel for the appellant and Sri K.S. Boara counsel for the respondents.

(2.) PRESENT appeal has been preferredagainst the judgment and award dated 30 -72004 passed by the Motor Accident Claims Tribunal, Champawat awarding a sum of Rs. 1,67,000/ - as compensation in favour of the claimants.

(3.) BRIEFLY stated claimants respondents no. 1 to 4 filed a claim petition under section 166 of the Motor Vehicles Act, for grant of compensation on account of the death of Sri Devendra Singh in a motor vehicle accident on 27 -1 -2003 at 10.30 AM near Roadways workshop, Tanakpur.