DIVISIONAL MANAGER NEW INDIA Vs. SHRIMATI SUMITRA DEVI

JUDGEMENT

(1.) THIS miscellaneous appeal is directed against the judgment dated 19th May, 1995 passed by the District Judge (Claims Tribunal), Madhubani. In claims Case No. 15/93. The claimant-applicant of the aforesaid claims case, Sumitra Devi, was allowed compensation of Rs. 96,000/- on account of death of her son Dinesh Yadav in a motor accident that occurred on 4.5.1993 at 11.30 a.m. The New India Assurance Company is the appellant here.

(2.) BOTH sides were heard.