ORIENTAL INSURANCE CO LTD Vs. JHUMA SAHA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against judgment and order dated 28.10.2003 passed by the Gauhati High Court in C.R.P No.69 of 2003 whereby and whereunder the appeal preferred by the appellant herein was dismissed.

(3.) The deceased was the owner of an insured vehicle bearing Registration No. TR 03-2304, a maruti van. While he was driving the said vehicle, allegedly, in order to save a goat which was running across the road, the steering of the vehicle failed and it dashed with a tree on the road side. He suffered injuries. He later on succumbed thereto.