RAMESH KALU BHILALA Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Shri Manish Jain, counsel for the appellants.

(2.) Appellants had filed the claim petition under Section 166 of the Motor Vehicles Act, seeking compensation. It is pleaded that the child 6 years of age was having a brilliant career has died arising out of the accident leaving all the family members including appellants; however a reasonable sum of compensation as prayed may be allowed.

(3.) It is not necessary to narrate the entire facts in detail, such as how the accident occurred, who was negligence in driving the offending vehicle or the liability to pay the compensation etc., because the Tribunal has already recorded the findings in favor of the appellants, none of those findings have been challenged at the instance of the respondents, i.e. owner/driver/insurance Company by filing cross-objection or cross appeal. In that view of the matter it is not necessary to burden the judgment by detailing the facts on all these issues.