NEW INDIA ASSURANCE CO LTD Vs. NARENDRA KUMAR

JUDGEMENT

(1.) Both these intra-court appeals by way of letters patent were filed prior to the amendment of C.P.C. in the year 2002 against the judgment of the learned Single Judge dated 23rd March, 1999 on 28.04.1999.

(2.) An accident occurred on 02.05.1998 involving a taxi-jeep bearing registration No.RST-1573, which was owned by the respondent-Jagdish.

(3.) As a result of the aforesaid accident, two claim petitions came to be filed before the learned Motor Accident Claims Tribunal, Dausa, which were decided by a common award dated 06.09.1991 allowing the claim petition filed by the claimants.