- (1.) Defect No. 1 and 3 are 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 Additional District Judge cum Motor Accident Claims Tribunal in Compensation case No. 191 of 2005 by which a sum of Rs. 57,000/- was awarded for the death of the deceased aged about 70 years old.;