PRATAP SINGH Vs. RAMESHWAR

JUDGEMENT

(1.) THE appeal is time -barred. As per office report it is out of time by 68 days.

(2.) ON merits hearing taken up For death of a boy aged 13 years compensation in the sum of Rs.25,000/ - for no fault liability is only granted finally. Owner has appealed complaining that the insurer could not be absolved of the liability.