NATIONAL INSURANCE CO LTD Vs. MONAWWA

JUDGEMENT

(1.) This is an appeal by respondent No. 3, the insurance company, against the judgment and award dated September 10, 1984, passed by the Motor Accidents Claims Tribunal No. II, Bijapur, in M.V.C. No. 32 of 1983, awarding compensation of Rs. 31, 600 on account of the death of Ningappa Waddar.

(2.) The deceased , Ningappa Waddar, and another boarded the lorry in question at Solapur cross near Horti village on January 29, 1983, at about 2.24 p.m. after loading their grinding stones. The said lorry was being driven in a rash or negligent manner. As a result of it, the said, Ningappa sustained fatal injuries and died. Hence, the claim petition by the legal representatives of the deceased, Ningappa.

(3.) It was resisted by the other side.