UNITED INDIA INSURANCE CO LTD Vs. TARA DEVI

JUDGEMENT

(1.) THIS appeal preferred under section 173 of the Motor Vehicles Act, 1988, is directed against the award dated 26.7.2006, passed by Motor Accidents Claims Tribunal/District Judge, Uttarkashi, in Motor Accident Claim Case No. 13 of 2003, whereby said Tribunal has awarded a sum of Rs. 5,40,000 as compensation to the claimants-respondents to be recovered from the owner of the vehicle, but directed that the insurance company should pay the amount and recover it from the legal representatives of the owner of the vehicle.

(2.) HEARD learned counsel for the parties and perused the record received from the Tribunal.

(3.) THE legal representatives of the owner did not contest the claim petition.