- (1.) Defect No. 1 is ignored for the present.
(2.) We have heard Mr. G.C. Jha, learned Counsel appearing for the Insurance Company and Mr. Ananda Sen, learned Counsel appearing for the respondents cross-objectors.
(3.) This appeal has been filed by the appellant-Insurance Company against the impugned judgment and award passed by the 1st Additional District Judge cum Motor Accident Claims Tribunal, Jamshedpur in Compensation case No. 194 of 2005 by which a sum of Rs. 52,000/- was awarded for the death of the deceased aged about 65 years.;