The New India Assurance Co. Ltd. vs Smt. Rameshwari Devi And 4 Ors.
2013 Latest Caselaw 1356 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1110 of 2013
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Rameshwari Devi And 4 Ors.
 
Petitioner Counsel :- V.C. Dixit
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant states that it is an admitted case of the claimants that the deceased was the cleaner of Bus, bearing registration no. DL1P A 5620. While he was getting the bus back, a Tractor hit him causing injuries and died on the spot. There was no negligence on the part of the driver of the bus and, therefore, the appellant being insurer of the bus is not liable to pay compensation.

Admit.

Issue notice. The appellant may take steps to serve the respondents by registered post.

The entire amount of compensation has already been deposited. Out of the amount deposited, half of the amount shall be released in favour of the claimants and the balance amount shall be kept in Fixed Deposit Scheme in a Nationalized Bank, yielding maximum interest.

Order Date :- 25.4.2013

OP