H LALHMUNLIANA Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) Heard Mr. S. Pradhan, learned counsel appearing for the appellant. Also heard Mr. Zochhuana, learned counsel appearing for the respondent No. 1 i.e. United India Insurance Co. Ltd.

(2.) None appears for the respondent No. 2 despite service of notice.

(3.) The appellant filed a claim petition under Section 166 read with Section 140 of the Motor Vehicles Act, 1988, for short, the Act, in respect of death of his father Sh. Rozika in a motor vehicle accident on 21.07.2012 at around 2.30 pm involving a Bolero Pick-Up vehicle of the respondent No. 2 herein bearing registration No. MZ01/G-2295.