NEW INDIA ASSURANCE COMPANY LTD Vs. LALA RAM

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 12-10-1999 passed by the Motor Accident Claims Tribunal, Pratapgarh (for short 'the Tribunal') under Sec. 140 of the Motor Vehicles Act, 1988 (for short 'the Act') in favour of respondent-claimant No. 1 for a sum of Rs. 50,000.00 and against the appellant-New India Assurance Company Limited (for short 'the insurer') and respondent Nos. 2 and 3.

(2.) Being aggrieved by the impugned judgment and award, the appellant-insurer filed this appeal before this Court.

(3.) I have heard learned counsel for the parties and perused the judgment impugned.