UNITED INDIA INSURANCE COMPANY LIMITED Vs. MANJURA DEVI
LAWS(JHAR)-2003-4-122
HIGH COURT OF JHARKHAND
Decided on April 18,2003

UNITED INDIA INSURANCE COMPANY LIMITED Appellant
VERSUS
Manjura Devi Respondents

JUDGEMENT

- (1.) KISTO Prasad Modi died on 17.6.1996. While going on by -cycle he was dashed by a truck, bearing registration no. WG.A. 5998.
(2.) IN Title (M.V.) Suit No. 83 of 1996, filed by the dependents of the deceased, under Section 166 of the Motor Vehicles Act, 1988, it was found that the accident took place on account of fault of driver of the truck. The said truck at the relevant time was duly insured with the United India Insurance Company Ltd.
(3.) THE tribunal assessed a total sum of Rs. 1,89,000/ -, including the amount for the loss of consortium and loss of estate, payable to the claimants. It also awarded interest @ 12% per annum on the award amount from the date of institution of the claim case till payment.;


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