NATIONAL INSURANCE COMPANY LTD Vs. SAROJ

JUDGEMENT

(1.) Leave granted.

(2.) Appellant is before us aggrieved by and dissatisfied with a judgment and order dated 29.05.2007 passed by a learned Single Judge of the High Court of Punjab and Haryana at Chandigarh in FAO No. 2041 of 2006 whereby and whereunder a First Appeal preferred by the appellant herein against a judgment and award dated 03.2.2006 passed by the Motor Accident Claims Tribunal, Rohtak directing the appellant herein to pay compensation with interest to the respondent, was dismissed.

(3.) One Joginder Singh, husband of respondent No. 1 and father of respondent Nos. 2 to 4, while riding a two wheeler met with an accident on 29.11.2003 as it collided with a truck. The said truck was insured with the appellant by its owner who is respondent No. 5 herein.