SENIOR DIVISIONAL MANAGER Vs. VAKIL YADAV

JUDGEMENT

(1.) This appeal has been preferred challenging the impugned judgment and award dated 23.11.2012, passed by Motor Accident Claims Tribunal/Addl. District Judge (Ex-cadre), Chandauli in M.A.C.P. 94 of 2011, Vakil Yadav and another Vs. Shiv Kumar Chaudhary and others.

(2.) The facts of the case in brief are that a claim petition was filed by the claimants before the Motor Accident Claims Tribunal, Chandauli for compensation in respect of death of deceased Pancham Yadav, who is said to have died in an accident on 22.6.2011. The appellant insurance company challenged and contested the claim petition by filing a written statement before the Tribunal. After considering the evidence on record and hearing learned counsel for the parties, the Tribunal fastened the liability upon the insurance company to pay compensation to the claimants.

(3.) Aggrieved, the appellant has filed this appeal.