UNITED INDIA INSURANCE COMPANY Vs. JAYA ROY

JUDGEMENT

(1.) Heard the parties and with the in consent this appeal is disposed of at the stage of hearing under Order XLI, Rule 11 of the Code of Civil Procedure itself.

(2.) The deceased Pradeep Roy. aged about 31 years was serving in Nutrine Confectionary Company Private Limited Chittur (Andhra Pradesh) and was posted at Patna. He was getting total monthly emoluments of Rs. 3,000/-.

(3.) On 17.3.1988. while the deceased was going from Patna to Jamshedpur to attend the meeting of his Company by bus, bearing registration No. BPA 8611, near village Dirlong. under Chandil Police Station on National Highway No. 33, the said bus collided with the truck, bearing registration No. CHW 7269, as a result of which he received injuries and died on the spot. The said bus was insured with the Oriental Insurance Company Limited, whereas the truck was insured with the United India Insurance Company Limited.