NEW INDIA ASSURANCE CO LTD Vs. CHINTA DEVI

JUDGEMENT

(1.) This appeal is directed against a judgment dated 16.4.1990 passed by Mr. Uma Shanker, Additional Claims Tribunal, Hazaribagh in Claim Case No. 52 of 1985, filed on behalf of the respondent Nos. 1 to 10 purported to be in terms of Section 110-A of the Motor Vehicles Act, 1939.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The deceased Sheo Shanker Prasad had been travelling in a Government jeep belonging to the Posts and Telegraphs Department of the Union of India bearing registration No. BHV 3458 along with his wife, a daughter, Minni Sinha and granddaughter, Ansu Kumari. The said jeep met with an accident near Padma Gate on Patna-Ranchi Road having collided with a tanker truck bearing registration No. HYE 2349 belonging to the respondent No. 11.