NEW INDIA ASSURANCE COMPANY LIMITED Vs. SARLA DEVI

JUDGEMENT

(1.) CMP No. 5991 of 2021 No order is required to be passed on this application, as with the consent of learned counsel for the parties, the main appeal itself has been taken up for final consideration. FAO No. 115 of 2019

(2.) Brief facts necessary for the adjudication of the present appeal are as under:

(3.) The petition was resisted by the respondents before the learned Tribunal by way of separate replies. The stand of the owner of the vehicle was that the accident in issue did not take place on account of rash and negligent driving of the driver concerned and the deceased in fact was hit near a residence where the vehicle was parked.