MAGMA GENERAL INSURANCE CO LTD Vs. NANU RAM ALIAS CHUHRU RAM & ORS

JUDGEMENT

(1.) Leave granted.

(2.) The factual matrix of the present case, briefly stated, are as under:

(3.) The father, brother, and sister of the deceased filed Claim Petition under Sec. 166 of the Motor Vehicles Act, 1988 before the Motor Accidents Claim Tribunal, Yamuna Nagar ("hereinafter referred to as MACT") praying for compensation of Rs. 50,00,000 along with Interest from the date of the accident till the date of realization.