NEW INDIA ASSURANCE CO LTD Vs. REETA DEVI

JUDGEMENT

(1.) THE Appeal is directed against a judgment dated 19.03.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) in a Claim Petition MACT No.12/2008 whereby a compensation of Rs.8,41,096/- was awarded for the death of Ramjeevan who died in a motor vehicle accident which occurred on 01.12.2007.

(2.) THERE is twin challenge to the award.

(3.) WHILE dealing with the issue of negligence, the Claims Tribunal held as under:-