UNITED INDIA INSURANCE CO. LTD Vs. ANUPAMA GUPTA

JUDGEMENT

(1.) Appellant has preferred these appeals under Section 173 of the Motor Vehicles Act, 1988 claiming, in sum and substance, the following reliefs :' " 'In view of the aforesaid submission, it is therefore, prayed that the present appeal may kindly be allowed and the judgment and award dated 11.10.2004 may kindly be declared illegal and be set aside and it may be declared the appellant insurance company is not responsible for any payment of compensation to the claimant of the deceased Late Shri Sarvesh Gupta.'?

(2.) The present appeals arise out of a common unfortunate accident which happened on 21.6.2000 when the car bearing registration No. RJ 19C 0565 belonging to the Firm was going from Jodhpur to Jaipur and at that time, it collided with Truck bearing registration No. RJ 02 G 4403 which was being driven rashly and negligently, resulting into death of Gautam Chand, Sarvesh Gupta and driver Gopal Singh.

(3.) In all these appeals, Mr. Manoj Bhandari learned Counsel alongwith Mr. Mohit Surana and Ms. Saloni Bhandari are representing the Insurance Company; Mr. Anil Bhandari learned Counsel is representing the claimants and; Mr. RJ Poonia learned Counsel is representing the driver.