UNITED INDIA INSURANCE CO. LTD Vs. NURJAN BIBI

JUDGEMENT

(1.) The instant appeal is preferred against the judgment and award dtd. 30/8/2019 passed by the Learned Motor Accident Claim Tribunal, ADJ 2nd Court Contai, Purba Medinipur in MAC Case no. 06 of 2012.

(2.) The brief fact of the case is that claimants have preferred an application u/s 163A of MV Act before the Learned Tribunal for getting compensation on the ground that their predecessor died in a vehicular accident due to rash and negligent driving of the driver of the offending vehicle duly insued under the policy of the Insurance Company.

(3.) The claim case was contested by the Insurance company by filing the written statement.