NATIONAL INSURANCE COMPANY LIMITED Vs. PITOS

JUDGEMENT

(1.) At the request of the learned counsel for the appellant-Insurance Company, the service of notices upon the respondent Nos. 3 and 4 is dispensed with at his own risk and cost.

(2.) Although the matter is listed in the orders category, with the consent of the learned counsel for the parties, the matter is being heard and disposed of finally.

(3.) The present appeal has been filed by the appellant-Insurance company against judgment and award dtd. 4/9/2019 passed by learned Motor Accident Claims Tribunal, First, Udaipur in M.A.C.T. Case No.450/2018, whereby, the learned Tribunal after framing the issues, evaluating the evidence on record and hearing the learned counsel for the parties decided the claim petition of the respondents-claimants and awarded a sum of Rs.5,66,085.00 in their favour on account of the death of Smt. Ram Pyari in the accident which occurred on 12/3/2018.