SABITA KUMARI Vs. PANKAJ KUMAR DEVNANDAN PRASAD YADAV

JUDGEMENT

(1.) This appeal is directed against the order / judgment and Award dated 20.12.2008 passed in Motor Claim Case No. 66 of 2001 by the 1st Additional District Judge, Munger cum Motor Accident Tribunal, Munger.

(2.) The appellant no. 1 is the widow of the deceased victim whereas appellant nos. 2 and 3 are minor son and daughter of the deceased respectively who have been shown under the guardianship of their mother, i.e., the appellant no. 1.

(3.) Respondent nos. 1 and 2 are owner and driver of the vehicle respectively whereas respondent nos. 3 and 4 are the officials of the National Insurance Company Limited and respondent no. 5 is the daughter of the deceased and was also one of the claimants before the Tribunal.