UNITED INDIA INSURANCE COMPANY LIMITED Vs. SAYEEDA

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accident Claims Tribunal dated 23.6.2001 awarding Rs. 1,75,500/ - as compensation to the claimant -respondents.

(2.) THE claim petition was filed the claimant -respondents with the allegations that the accident took place because the vehicle in question overturned and fell down in a pond due to rash and negligent driving by the driver of the vehicle. Nazai Hasan, husband of respondent No. 1 and father of respondents 2 to 4 died in the said accident.

(3.) WE have heard Mr. Amaresh Sinha, learned Counsel for the appellant and Mr. Madhav Jain, learned Coimsel for the respondents.