UNITED INDIA INSURANCE COMPANY LIMITED THROUGH THE DEPUTY MANAGER Vs. SAHANAZ KHATOON W/O LT.MD.AKBAR MOMIN @ MD.AKBAR

JUDGEMENT

(1.) Heard Mr. Durgesh Kumar Singh, the learned Counsel on behalf of the appellant (United India Insurance Company Ltd.) and Mr. Anil Jaiswal, the learned Counsel on behalf of the respondent (owner and driver of the vehicle in question.) in the admission matter under Order XLI Rule 11 of the Code of Civil Procedure.

(2.) With consent of the parties, this Misc. Appeal is disposed of after hearing the appellant at the admission stage itself.

(3.) This Miscellaneous Appeal has been filed by the Insurance Company against the judgment and award dated 22nd June, 2005 passed by Sri Ghaneshwar Srivastava, IInd Additional District Judge, Darbhanga-cum-Motor Vehicle Accident Claims Tribunal in Case No. 40 of 2000.