RAJO DEVI Vs. MADAN LAL SHARMA

JUDGEMENT

(1.) CLAIMANT Rajo Devi, mother of the deceased, namely, Dhrub Dev Singh, who became victim of a vehicular accident, which was caused in a motor vehicle/tractor bearing registration No. HP37 -1209, on 19.3.1992, had filed claim petition seeking compensation on the ground that she has lost her budding son, who was her future and particularly a help in her old age, due to the negligence of respondents No. 1 to 4. Further it is case of the claimant that the said accident has made her helpless and hapless.

(2.) RESPONDENTS have contested the claim petition by filing separate replies.

(3.) WHETHER the vehicle was driven in violation of the terms and of the insurance policy?