NEW INDIA ASSURANCE COMPANY LIMITED Vs. MARI

JUDGEMENT

(1.) This Appeal coming on for hearing on Monday, the 23rd and Thursday, the twenty -sixth days of September 1996. an having stood over for consideration till this day, the court delivered the following judgement:

(2.) The respondents 1 and 2 have contended that the accident was due to the rash and negligent driving of the bus. The third respondent has stated that they were not informed of the accident and the petitioners have to prove that it was due to the rash and negligent driving of the first respondent Apart from stating that they are not liable to pay any compensation, the third respondent has also stated that their liability is only Rs. 50.000/ -.

(3.) The 4th respondent has contended in the counter that the accident was due to the rash and negligent driving of the first respondent and they are not liable.