NATIONAL INSURANCE CO. LTD Vs. SUMAN LATA

JUDGEMENT

(1.) Application is allowed as prayed for. The document Annexure P-6 is taken on record.

(2.) Counsel for the petitioner has submitted that in the accident dtd. 5/3/2012, Pardeep Kumar (insured), who was driving the motorcycle and Vijay Kumar who was the pillion rider died. An application for seeking compensation on the death of Vijay Kumar was filed before the Motor Accident Claims Tribunal, Panchkula, which was decided on 6/3/2014 and compensation was awarded to his heirs but the parents of Pardeep Kumar (insured) preferred to file an application under Sec. 22-C of the Legal Services Authority Act, 1987 (hereinafter referred to as the "Act") before the Permanent Lok Adalat (Public Utility Services), Ambala (hereinafter referred to as the "Permanent Lok Adalat"), which has been allowed.

(3.) Learned counsel for the petitioner has submitted that Pardeep