MAGMA HDI GENERAL INS CO LTD Vs. ABDULABHAI

JUDGEMENT

(1.) All the respondents have been served, but none have appeared. Endorsement shows that respondent No.4 is unserved expired.

(2.) The challenge has been given to the order under Sec. 140 of the Motor Vehicles Act, where the Tribunal was pleased to grant Rs.50,000.00 to be paid by the Insurance Company @ 9% interest to the claimant.

(3.) The Insurance Company has raised an issue that the death has not occurred in vehicular accident, but because of riot, the deceased left the truck on the road and jumped in the river. As a result, he sustained injuries and thereafter succumbed to the death because he jumped in the river.