UNITED INDIA INSURANCE COMPANY LIMITED, DIVISIONAL OFFICE AKOLA, THROUGH THE REGIONAL MANAGER Vs. SAU ABHILASHA W/O HARISH SONI

JUDGEMENT

(1.) APPELLANT Insurance Company challenges judgment and award dated 24th March 2005 passed by the Motor Accident Claims Tribunal, Akola in Claim Petition No. 159 of 2000.

(2.) FACTS in brief are as under:

(3.) THE Tribunal held that Alok died in accident on 19.6.1999 caused due to rash and negligent driving by driver (original respondent no. 2) on TATA Sumo insured with insurer-United India Insurance Company and claimant Smt Shanta (mother of deceased Alok) is entitled to receive compensation of Rs. 6,20,500/- from insurer, driver and owner of the TATA Sumo jointly and severally together with interest @ 6% per annum from the date of petition till realization.