NEW INDIA ASSURANCE CO. LTD. Vs. NARAYAN SINGH

JUDGEMENT

(1.) Leave granted. Heard learned Advocate for the appellant.

(2.) This appeal preferred by the Insurance Company is directed against a common judgment and order dtd. 25/4/2019 passed by the High Court of Uttarakhand whereby the High Court dismissed the Appeal from Order No. 562 of 2007 preferred by the Insurance Company as well as dismissed the Cross Appeal No. 2 of 2018 of the claimants.

(3.) Basic facts in the background may be noticed. One 21 year old, Hem Singh Mehta, serving as security guard and earning a sum of Rs.4,000.00 per month, met with accident on 21/6/2006. He was coming to Haldwani from Bilaspur. At around 12.30 in the morning, when he was waiting for a bus near Tanda Chowk, the truck driven a rashly and negligently, bearing No. UP-02- 2354 hit the said Hem Singh. Hem Singh died while undergoing treatment.