KAMIYA DEVI Vs. KRISHNA KUMAR AGARWAL @ TEKRIWAL

JUDGEMENT

(1.) With the consent of both the parties i.e. the Claimantappellants and the owner-Respondent, this appeal is being heard for final disposal.

(2.) Heard the counsel of the appellant-Claimant and the owner of the Vehicle. Notice of transfer of the case from Patna High Court to Jharkhand High Court was given to Insurance Company, inspite of valid service of notice to Insurance Company, the company has not appeared before this court.

(3.) The claimant -appellant has filed this appeal against the Judgment and award dated 29.04.2000 passed by 2 nd Additional District Judge- cum M.A.C.T., Godda, in Title Claim Suit No. 12 of 97/01 of 2000 whereby the tribunal dismissed the claim petition filed by the Claimant- appellants.