UNITED INDIA INSURANCE COMPANY Vs. MOST RAMAWATI DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The United India Insurance Company has challenged the judgment dtd. 30/3/2010 and award dtd. 30/3/2010 passed in Claim Case No.14 of 2005 by the learned District Judge-cum- Motor Accident Claim Tribunal, Gopalganj, made under Sec. 166 of the Motor Vehicles Act, 1988, in favour of respondent Nos.1 to 3.

(3.) This appeal has already been dismissed against respondent Nos.4 and 5 who were owner and driver of the vehicle for non-compliance of the Courts order.