THE NEW INDIA ASSURANCE COMPANY LTD. THROUGH ITS SENIOR DIVISIONAL MANAGER, DIVISIONAL OFFICE, NAINITAL ROAD, HALDWANI DISTRICT NAINITAL Vs. SUNIL BHOJ AND ANR.

JUDGEMENT

(1.) HEARD Sri Rajesh Joshi counsel for the Appellant and Sri Sarvesh Agarwal counsel for the Respondents.

(2.) THIS is insurer's appeal against the judgment and award dated 8.7.2003 passed by the Motor Accident Claims Tribunal, Nainital.

(3.) THE opposite parties contested the claim petition and filed their respective written statements and denied the allegations made in the claim petition.