NATIONAL INSURANCE COMPANY LTD. Vs. MOST.KAUSHALYA DEVI

JUDGEMENT

(1.) Hear the learned Counsel for both the parties under Order 41 Rule 11 C.P.C.

(2.) This Misc. appeal has been filed against the Judgment and Award dated 19. 1.2007 and 3.2.2007 passed by Sri Nand Kishore Gupta, Additional District and Sessions Judge. F.T.C. -I cum- Motor Vehicle Accident Claim Tribunal, Saran at Chapra, in Claim Case No. 58/99.

(3.) According to the claimants Ajay Kumar Gupta died in road accident on 27.7.1999 because of the fact that the vehicle bearing registration No. DLI PA-4071 dashed the deceased. The said vehicle was insured by the appellant, National Insurance Company Ltd. According to the claimants the deceased was working at Punjab in Nahar Industrial Enterprises Private Ltd., District -Patiyala and was getting monthly Rs. 2010/-. The claimants claimed Rs. 5,00,000/-.