UNITED INDIA INSURANCE CO LTD Vs. MEENA

JUDGEMENT

(1.) The Appellant United India Insurance Company Limited takes exception to a judgment dated 24.08.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby in a Petition under Section 163-A of the Motor Vehicles Act, 1988 (the Act) a compensation of Rs. 4,15,000/- was awarded for the death of one Hari Kumar, who is alleged to have suffered fatal injuries while driving a two wheeler No. DL-7S-AB-7723.

(2.) It is admitted case of the parties that the deceased Hari Kumar was in employment of M/s. Bhagwati Fabrics. The two wheeler No. DL-7S-AB-7723 was owned by the earlier said employer. As per the averments made in the Claim Petition, on 25.11.2007 at mid night while the deceased was driving the two wheeler in front of Bhopura, Check Post, it met with an accident resulting in his death.

(3.) The Claims Tribunal held that the vehicle No. DL-7S-AB-7723 was involved in the accident. In the FIR No. 1065/2007, dated 25.11.2007 registered at Police Station Sahibabad, Ghaziabad, U. P. in respect of this accident it was recorded that the two wheeler was hit by some unknown vehicle.