UNITED INDIA INSURANCE COMPANY LIMITED Vs. SAHANAZ BIBI

JUDGEMENT

(1.) Both the learned advocates for the parties to the appeal conjointly urge for expeditious disposal of this appeal.

(2.) Learned advocate for both the parties are as such ad idem on the point that the instant appeal may be disposed of, if necessary even giving a go bye to the technicalities involved in the process.

(3.) When learned advocates for both the parties are agreeable to the expeditious disposal of the instant appeal, the Court should not stand in the way. This is an insurance appeal impugning the judgement and award dtd. 25/6/2019, passed by learned Judge, M.A.C Tribunal, 3rd Court, Bankura, in M.A.C. Case No.53 of 2017/122 of 2016 on a claim under Sec. 166 of the Motor Vehicles Act, 1988, granting award to the tune of Rs.9,69,500.00 to the claimants being dependants of the deceased for a vehicular accident, occurred on 12th day of August, 2016, by reason of involvement of vehicle bearing No.WB02-D/1175 in consequence of rash and negligent driving.