NEW INDIA ASSURANCE COMPANY Vs. ARJUN GAUR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The present appeal has been preferred by the appellant-insurance company challenging the award dtd. 6/1/2006 passed by the Motor Accident Claims Tribunal/Special Judge (SC/ST Act), Court No. 3, Deoria (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 224 of 2004 whereby Tribunal has awarded Rs.7,25,404.00 alongwith 7.5% interest as compensation to the claimants/respondents.

(3.) The claimants/respondent Nos. 1 to 4 instituted the claim petition for the death of one Indravati Devi who died in an accident on 28/6/2004. According to claimants/respondent Nos. 1 to 4, deceased-Indravati Devi was traveling on Tempo No. U.P.-52-F-0451 and when the said tempo reached near Khukhund crossing, it met with an accident with delivery Tempo No. U.P.-56-T-0054. Indravati Devi suffered injuries in the said accident and died.