NEW INDIA ASSURANCE CO. LTD Vs. RUBI DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant. No one appears on behalf of the claimants-respondents.

(2.) By the impugned order dated 08.09.2008 passed in Claim Case No.392 of 2007, the Motor Accident Claims Tribunal, Patna has allowed payment of Rs.50,000/- under Section 140 of the Motor Vehicles Act, 1988 to the claimants by the appellant New India Assurance Co.Ltd for death of Anandi Roy @ Anandi Yadav, husband of claimant-Rubi Devi.

(3.) The impugned order reveals that the case of the claimant was that Anandi Roy @ Anandi Yadav was driving jeep bearing Registration No.BR-IAP-2505 ( which has been wrongly typed as Bus in the impugned order) for Khagaria which met with an accident causing death of Anandi Roy @ Anandi Yadav, Sahebpur Kamal P.S.Case No.144 of 2007 was registered for the aforesaid accident.