UNITED INDIA INSURANCE CO. LTD Vs. MEERA

JUDGEMENT

(1.) I have heard learned counsel for the parties and perused the record as well as the case file.

(2.) This appeal is being disposed of at this stage without calling for the Lower Court's record with the consent of the parties, for the reasons that the facts are admitted and law governing the field is also admitted.

(3.) The challenge has been made by the appellant to the judgment and award dtd. 22/11/2016 passed by the Motor Accident Claim Tribunal, Narnaul, in MACT case No.128 of 2009 deciding the claim petition filed under Sec. 166/140 of the Motor Vehicles Act, 1988, (for short, "the M.V. Act") Short facts of this case necessary to be considered for deciding the lis, stands enumerated as under:-