NEW INDIA ASSURANCE CO. LTD Vs. MAANKAURA DEVI

JUDGEMENT

(1.) THE present appeal has been filed by the Insurer of the offending motor vehicle which was involved in the accident which had taken place on 27.1.1994 wherein Laxminarain had met his untimely death.

(2.) IT may be noticed that in the impugned award disposing of the claim petition filed by the dependents of the deceased, Laxminarain under Section 166 of the Motor Vehicles Act, 1988, the Insurer/appellant was found liable to pay the amount of compensation determined by the Motor Accident Claims Tribunal, Gonad, District Bhind and a joint and several liability was cast upon the owner, driver and the insurer in respect thereof.

(3.) WE have heard the learned Counsel for the appellant as well as the learned Counsel representing the claimants respondents, and have carefully perused the record.