ORIENTAL INSURANCE CO LTD Vs. KANTI BAI

JUDGEMENT

(1.) HEARD on admission. In this appeal by the insurer the impugned award dated 12. 12. 2006, passed by Ninth Addl. Motor Accidents claims Tribunal in Claim Case No. 129 of 2005 is under challenge whereby in a death case, the liability to pay compensation of rs. 2,16,250 was imposed on the appellant insurance company.

(2.) BRIEF facts of the case are that on 21. 1. 2005, Bahadur Kaushik, respondent no. 7 herein, was driving a light motor vehicle, i. e. , an autorickshaw No. CG 10-3390. The said autorickshaw dashed with a motor cycle resulting in the death of its driver Lakhanlal aged 30 years.

(3.) LEARNED counsel for the appellant has not disputed the following facts: