BEENA W/O LATE GOPAL DAS Vs. UNITED INDIA INSURANCE COMPANY LIMITED, THROUGH BRANCH MANAGER, BRANCH OFFICE KORBA, CIVIL AND REVENUE DISTRICT - KORBA CHHATTISGARH

JUDGEMENT

(1.) Heard on admission.

(2.) This appeal is by the claimants under Section 173 of the Motor Vehicles Act, 1988 against the award 28.11.2018 passed by III Additional Motor Accident Claims Tribunal, Distt. Janjgir-Champa in Claim Case No.18/2018 dismissing claim petition of the claimants.

(3.) As per claim petition, on 1.5.2017 Gopal Vaishnav along with his friend was riding motorcycle bearing No. CG 11 AG 2801, owned by his father Dilsudan (claimant No.6). However, on the way, as the said motorcycle got uncontrolled due to pit on the road, the vehicle skidded and Gopal Das suffered grievous injuries and ultimately succumbed to the same on 9.5.2017. At the time of accident, the vehicle was insured with non-applicant United India Insurance Co. Ltd.