NEW INDIA ASSURANCE CO LTD Vs. PARVATI KUER

JUDGEMENT

(1.) WHILE travelling on roof os Bus, bearing Registration No. BRF -9851, on 17.6.1988, one Hira Singh of village Dighi Kalan, District -Vaishali, was struck with branch of a tree and died. On behalf of widow and minor children of the said deceased, Claim Case No. 2A of 1988, under Sec. 110 -A of the Motor Vehicles Act, 1939 was filed for compensation.

(2.) IN the said claim case an application under Sec. 92 -A of the Act was filed for interim compensation. By order dated 2.2.1990, the Tribunal granted ad -interim compensation to the tune of Rs, 15000.00 payable by the owner of the vehicle.

(3.) ON 25.6.1990, the Insurance Company -appellant was added as party in the claim case.