NEW INDIA ASSURANCE COMPANY LIMITED Vs. ANJU SINHA

JUDGEMENT

(1.) HEARD learned counsel for the appellants -Assurance company, learned counsel for the claimants -respondents 1st Set and also learned counsel for respondent no. 8. No one appears for the remaining respondents in spite of repeated notices validly served on them.

(2.) THIS Miscellaneous Appeal is directed against judgment and award dated 5.8.2003 by which the learned Addl. District Judge 6th -cum -Motor Accident Claims Tribunal, Patna allowed Claim Case No. 114 of 1998 filed by the respondents 1st Set due to the death of one Uday Prakash, who happened to be the husband of respondent no.1 and father of respondents no. 2 to 5. The said deceased had died in an accident dated 24.2.1998 caused by a bus bearing Registration No. BR -16P -7278 owned by respondent no. 6 and driven by respondent no. 7 rashly and negligently. The said bus was admittedly insured by the appellant -Assurance Company.

(3.) IN the said circumstances, I do not find any illegality in the impugned judgment and award of the learned Tribunal. Accordingly, this Miscellaneous Appeal is dismissed.