DARSHAN DEVI & OTHERS Vs. RAJESH KAPOOR & OTHERS
LAWS(ALL)-2017-4-325
HIGH COURT OF ALLAHABAD
Decided on April 04,2017

Darshan Devi And Others Appellant
VERSUS
Rajesh Kapoor And Others Respondents

JUDGEMENT

Ashok Kumar, J. - (1.) Heard Sri A.K. Sharma, learned counsel for the appellants and Sri Arun Kumar Shukla, learned counsel representing the respondent No. 3 (New India Insurance Company Ltd.) and respondent No. 5.
(2.) Brief facts of the case are that Ram Prakash (deceased) was a driver of Truck No. UMA-9242, and Smt. Darshan Devi was the widow, Subhash, Santosh and Surjeet were the sons. Rameshwar Dayal @ Ram Nath was the father and Smt. Gulab Devi was the mother.
(3.) The accident took place on 22.08.1990 at about 9.00 p.m. near Khandri crossing near lawyer's colony within Police Station New Agra. A case was registered at crime No. 420/90 at Police Station New Agra.;


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