NEW INDIA ASSURANCE COMPANY LIMITED Vs. VIJAYA KUMARI

JUDGEMENT

(1.) Heard Mr. Durgesh Kumar Singh, learned counsel for the appellant duly assisted by Mr. Abhijeet Kumar Singh and Mr. Dhannjay Kumar No.2 for the claimant respondents.

(2.) The present appeal has been preferred for: "being aggrieved by and dissatisfied with the judgment dtd. 7/11/2015 & award dtd. 26/11/2015 passed by the learned 12 th Additional District Judge cum Motor Vehicle Accident Claim Tribunal, Muzaffarpur in Claim Case No. 326/12 'Vijaya Kumar & Ors. vs. Jyoti Devi & Another'.

(3.) The facts leading to the present appeal is/are as follows: