NATIONAL INSURANCE COMPANY LIMITED Vs. URMILA DEVI

JUDGEMENT

(1.) Heard the learned counsel for the insurer appellant and Mr. B.P. Verma, the learned counsel for the claimants-respondents.

(2.) The appellant has filed the present appeal under section 173 of Motor Vehicles Act feeling aggrieved by the award of an amount of Rs. 4,08,000 determined as just compensation which the dependants of the deceased Shyamvir Singh alias Pappu were found entitled to on account of his untimely death in an accident involving the offending motor vehicle. The deceased Shyamvir Singh alias Pappu was claimed to be the cleaner-driver of the offending motor vehicle which had been insured by the appellant covering the risk.

(3.) It may be noticed that the application filed by the dependants of the deceased Shyamvir Singh alias Pappu had been filed under section 163-A of the Motor Vehicles Act.