UNITED INDIA INSURANCE COMPANY LIMITED Vs. MEHTAB BAI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the respondents Nos. 1, 2 and 3.

(2.) This appeal is directed against the judgment dated 20-1-1997 passed by the learned Motor Accident Claims Tribunal, Udaipur in claim case No. 216/95 filed under S. 163-A of the Motor Vehicles Act, 1988.

(3.) The learned counsel for the appellant has submitted that the learned Tribunal was not justified in giving the impugned judgment as the application under S. 163-A of the Motor Vehicles Act, 1988 was not maintainable. The ground on which the above submission is made is that S. 163-A of the Motor Vehicles Act, 1988 was added by an amendment which came into force on 14-11-1994 whereas the accident resulting in the death of Jagdish occurred on 6-6-1994.