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. The respondents 1 and 2 have filed the cross objection. The respondents 1 and 2 filed the Civil Application No.52/2015 praying for grant of early hearing. When this application came up for consideration, it transpired that the first appeal is of the year 2001 and the appeal and the cross objection can be taken up for final hearing. Accordingly, the civil application is allowed.

(2.) The appeal and cross objection are taken up for final hearing.

(3.) 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.