THE NEW INDIA ASSURANCE COMPANY LTD. THROUGH ITS DIVISIONAL MANAGER Vs. GAJRAN SINGH YADAV S/O LATE OM PRAKASH SINGH YADAV AND ORS.

JUDGEMENT

(1.) Heard Sri M.K. Goel, counsel for the appellant and Sri Rakesh Thapliyal, counsel far the respondents.

(2.) By the present. A.O. filed under Sec. 173 of the Motor Vehicles Act, 1988, appellant has prayed for setting aside the award dated 23,1.2004 passed by Motor Accident Claims Tribunal/Additional District Judge,/First F.T.C. Udham Singh Nagar, Rudrapur in Motor Accident Claim Petition No. 249/02 Gajraj Singh and Ors. v/s. Sri Sanjay Kumar Srivastava and Ors.

(3.) Briefly stated, a claim petition was filed by the respondents No. 1 to 3 being Motor Accident Claim Petition No. 245/02 Gajraj Singh and Ors. v/s. Sri Sanjay Kumar Srivastava and Ors. claiming a sum of Rs. 7,00,000/ -towards compensation.