- (1.) The main question involved in this appeal, is whether in the circumstances of the case?when cheque was dishonored and information was sent though not served?the insurance company is liable to indemnify the owner. THE FACTS
(2.) Late Sri Lalit Kumar Singh (the Deceased) alongwith Sri Ishwar Singh and Shabbir were going on a motor cycle on 20.11.1990 from Meerut to Bagpat. At about 13.30 hours, truck no. RNB-6447 (the Truck) hit the motor cycle from behind. In this accident the Deceased and Sri Ishwar Singh received fatal injuries; Sri Shabbir received some injuries.
(3.) The widow and children of the Deceased (the Claimants) filed a claim petition No.14/1991.;