BRANCH MANAGER Vs. MALIK RAM VERMA

JUDGEMENT

(1.) The appellant-Insurance Company has filed this instant appeal under Section 173 of Motor Vehicles Act challenging the impugned award dated 30-11-2013 passed in claim case no. 208/11, where in learned Claims Tribunal allowed the claim application in part and awarded a total sum of Rs. 2,02,000/- as compensation in a death case.

(2.) Facts of the case in nutshell are, on 09-06-2008, non-applicant No. 1/Respondent No. 2, while driving tractor bearing no. CG.10.D.2562 (hereinafter "offending vehicle") met with an accident on which Duasa Bai was traveling. In the aforementioned accident, deceased Duasa Bai came under the wheels of the offending vehicle and suffered grievous injuries over her head, she was taken to Primary Hospital, Pathariya, where she was declared dead. Said accident was reported to the concerned police station on the same date alleging the accused to be non-applicant no. 1/respondent No. 2-driver of the offending vehicle and First Information Report (F.I.R.) (Ex. A/2) was registered as crime bearing no. 88/2008 . After investigation, police filed its final report (Ex. A/1) under Section 173 of Cr.P.C. before the competent Court.

(3.) Respondent No. 1/Claimant filed a claim application before the competent Claims Tribunal claiming Rs. 6,50,000/- as compensation against the death of Duasa Bai.