NEW INDIA ASSURANCE COMPANY LTD. Vs. DORI LAL

JUDGEMENT

(1.) The present appeal has been filed by the appellant - New India Assurance Company Ltd. (hereinafter referred to as "the Insurance Company") under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act of 1988") against the judgment dtd. 9/8/2007 (hereinafter referred to as "impugned judgment") passed by Judge, Motor Accident Claims Tribunal, Kishangarhbas, Alwar (hereinafter referred to as the "learned Tribunal") in Claim Petition No.75/2001 (Dori Lal & Ors. Vs. Sunder Singh & Ors.).

(2.) As per the brief facts of the case, one Ishwar Prasad (hereinafter referred to as "deceased") died in a road accident on 10/7/2001. At the time of his death, the deceased was unmarried and was of 21 years of age. The respondents-claimants, namely, Dori Lal, Lala Ram, Daya Ram & Rampal are real brothers of the deceased, who filed claim petition under Sec. 166 of the Act of 1988, claiming compensation to the tune of Rs.23,26,600.00.

(3.) The claim petition was contested by the appellant - Insurance Company.