DHARMPAL SINGH Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is being heard and decided finally.

(2.) The present appeal arises out of the judgment and award dtd. 6/2/2020 passed by learned Judge, Motor Accident Claims Tribunal, Rajgarh in Motor Accident Claim Case No. 67/2018 whereby, the Tribunal awarded a sum of Rs.40,80,000.00 in favour of appellants-claimants on account of the death of Kuldeep Kumar in the accident which occurred on 25/4/2018.

(3.) The learned Tribunal, after framing the issues, evaluating the evidence on record and hearing learned counsel for the parties decided the claim petition of the appellants-claimants.