UNITED INDIA INSURANCE CO. LTD Vs. PRATIMA BASAK

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned counsel, for the appellant, and Mr. R.K. Agarwal, learned counsel, for the respondents.

(2.) The respondents have filed appeals seeking compensation for the death of the husband of the respondent in MAC Appeal No.63/2008 and in MAC Appeal 62/2008, claiming compensation for the injury sustained by her son.

(3.) The deceased, injured and three others were travelling in an ambassador car and on account of rash and negligent driving, the vehicle hit against a tree on the road side resulting in death of one person and injuries to others.