NEW INDIA ASSURANCE COMPANY LTD Vs. RENU

JUDGEMENT

(1.) Heard Sri Zafar Aziz, learned counsel for the appellant and Sri Ravindra Pratap Singh, learned counsel for claimant-respondent Nos. 1 to 8.

(2.) As per service report dtd. 7/5/2019, service upon respondent No. 9 is sufficient, but nobody appears on her behalf.

(3.) This appeal has been filed by the New India Assurance Company Limited under Sec. 173 of the Motor Vehicles Act, 1988 ( in short "the Act, 1988") challenging the judgment and award dtd. 31/7/2018 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 05, Barabanki (in short "the Tribunal") in Claim Petition No. 29/2013 in Re Smt. Renu and others Vs. Smt. Meena Dixit.