NEW INDIA ASSURANCE COMPANY LIMITED Vs. ANITA

JUDGEMENT

(1.) It appears that on account of the death of Sanjay in an accident which took place on 7th June, 2007 at 9.00 A.M., his widow Smt. Anita filed Motor Accident Claim Case No. 313 of 2007 while the parents of the said Sanjay, namely, Smt. Krishna Sharma and Ram Niwas Sharma filed Motor Accident Claim Case No. 79 of 2008.

(2.) Separate evidence was recorded in both the Claim Cases. Thereafter, the said Smt. Anita (petitioner in Motor Accident Claim Case No. 313 of 2007) gave an application for consolidating both the Claim Cases whereupon by the Order dated 11th July, 2011, both the Claim Cases were consolidated, and the Motor Accident Claim Case No. 313 of 2007 was made the leading case.

(3.) Both, the Claim Cases were decided by a common Judgment and Order/Award dated 25th July, 2011 passed by the Motor Accidents Claims Tribunal, Bulandshahr.