NEW INDIA ASSURANCE CO LTD Vs. SATBIR

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in these appeals is the order passed by the Division Bench of the Punjab and Haryana High Court dismissing the appeal filed by the appellant. The 1st FAO 5130/2003 was filed by the present appellant. Both the appeals were filed by the present appellant (hereinafter referred to as an Insurance Company).

(3.) Challenge was to the order passed by the Motor Accident Claims Tribunal, Hissar (in short MACT). The basic challenge was that the MACT while dealing with the claim petition filed, categorically hold that the accident took place due to the contributory negligence of TATA 407 vehicle and the bus driver of Haryana Roadways.