NATIONAL INSURANCE COMPANY LTD. Vs. GAURI GURUDAS GAONKAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been preferred by the Appellant/Insurance Company challenging the judgment dtd. 18/8/2022 (hereinafter referred to as "Impugned Judgment") passed in First Appeal No. 86 of 2016 by the High Court of Bombay at Goa (hereinafter referred to as "the High Court").

(3.) Brief facts are that one Gurudas Zipro Gaonkar, a pedestrian aged 54 years, was hit by a WagonR car bearing registration No. GA-06-D-8495, which was driven by Respondent No. 1 at high speed in a rash and negligent manner, resulting in the death of Gurudas Zipro Gaonkar on the spot.