UNITED INDIA INSURANCE CO LTD Vs. ZAVERBEN HARILAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 31st December 1994 passed by the Member, Motor Accident Tribunal, Kolhapur (for short "the Tribunal").

(2.) The appellant - United India Insurance Co. Ltd. is an insurance company with whom the motor vehicle in question - a truck bearing Registration No. MHL-7121 (hereinafter referred to as "the truck") is alleged to be insured.

(3.) The respondents Nos. 1 to 3 are the widow and children of Harilal Kedia who died in a vehicular accident involving the truck. The respondent No. 4 is the owner of the truck and the respondent No. 5 was driving the truck at the relevant time. The respondent No. 6 - Oriental Fire and General Insurance Co. is another insurance company, but it is not an insurer of the truck and consequently is not concerned in the appeal.