NEW INDIA ASSURANCE COMPANY Vs. ASHOK KUMAR SINGH

JUDGEMENT

(1.) HEARD learned counsel for the appellant/ opposite party no. 3, New India Assurance Company. No one appears on behalf of the respondents.

(2.) THIS miscellaneous appeal has been filed, under Section 173 of the Motor Vehicle Act, 1988 (hereinafter referred to as the Act) by the opposite party no.3/appellant, New India Assurance Company, against the judgment/award dated 20.02.2002 passed in M.V. Case No. 12 of 1994 by the Motor Accident Claims Tribunal - cum -2nd Additional District Judge, Bhobpur, Arrah, whereunder the opposite party no. 3/appellant, New India Assurance Company, was directed to pay compensation of Rs.4,80,000/ - to the claimants/respondent nos. 1 to 4 within three months from this order at the rate of interest of 6.50% from the date of filing of the application.

(3.) THE brief facts of the case is that on 31.01.1994 at about 4.30 A.M., the deceased, Surendra Bahadru Singh, was coming from Udwantnagar by a Tempo bearing registration no. BR -1C -8487. At that time, in the way, the Bus bearing registration no. BR -1A - 8791 collided with the Tempo, three persons got injuries including the driver of the Tempo. Surendra Bahadur Singh sustained fatal injury and died, who was the Head Master of Rampur High School.