UNITED INDIA INSURANCE COMPANY LIMITED Vs. ANIL KUMAR SAHU

JUDGEMENT

(1.) THE insurer has filed this appeal against the award dated 13. 5. 2003 in claims case No. 74/1999 by the IVth Additional Motor Accidents Claims Tribunal, durg (CG) (henceforth the 'tribunal), whereby in an injury case, compensation of Rs. 2,47,009/- has been awarded jointly and severally against the appellant and the respondents No. 1 and 2 i. e. driver sand the owner of the motor cycle bearing No. MP 24-EB/5029.

(2.) DESPITE service of notice, respondent No. Leela ram Dewangan/claimant did not contest this appeal.

(3.) ADMITTEDLY, on 8. 9. 1998, the respondent No. 3 leela Ram Dewangan was riding on his scooter from durg to Urla. He was carrying a bag of sugar weighing about 15 Kgs near his feet. It was also not disputed by the claimant in the Tribunal that the accident occurred on a curve.