NEW INDIA ASSURANCE COMPANY Vs. HIMMATRAO AND ORS.

JUDGEMENT

(1.) The first appeal is filed by the Insurance Company challenging the award passed by the Motor Accidents Claims Tribunal granting compensation of Rs. 60,000/ - to the respondents 1 and 2 - parents of the deceased.

(2.) It is undisputed that Sudam died in the accident in which the vehicle owned by the respondent No. 3 was involved. It is undisputed that the vehicle which was involved in the accident was insured with the appellant - Insurance Company.

(3.) The respondents 1 and 2 have filed cross -objection which is admitted by this Court by the order dated 28th February, 2002. While admitting the cross -objection this Court has kept open the issue regarding the maintainability of the cross -objection.