UNITED INDIA INSURANCE COMPANY Vs. MIRDULA DEVI

JUDGEMENT

(1.) THIS Miscellaneous Appeal has been directed against the judgment passed by the 1st Additional Judge -cum -Motor Vehicles Tribunal in M.V. claim case No. 47 of 1988. The United lndia Insurance Compay branch office Motijhil, Muzaffarpur, is the appellant before this court. The respondents are the persons who were granted compensation amount for the death of Chandra Shekhar Pd. Singh.

(2.) BOTH sides (appellant and the respondents) of this appeal were heard.

(3.) THE appellant has not challenged the quantum of compensation granted to the claimants who were the widow of late Chandra Shekhar Pd. Singh, minor sons and daughter and his father. The other respondents were the owners and driver of the concerned vehicles which caused the accident.