UNITED INDIA INSURANCE COMPANY Vs. MADHU

JUDGEMENT

(1.) SRI Neeraj Kumar met with an accident on 11.1.1997. He succumbed to his injuries. His parents filed the claim petition. That has been partly allowed on 29.7.1999. Hence the present appeal.

(2.) WE have heard Mr. Arvind Kumar, Counsel for the appellant-Insurance Company and Mr. J.S. Audichya, Counsel for the respondents.

(3.) IN view of this, the appeal is partly allowed. The amount deposited here may be remitted to the Court below for adjustment.