NATIONAL INSURANCE CO. LTD Vs. SUBHASH

JUDGEMENT

(1.) The present appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 against the award dtd. 7/8/2021 with the following prayers:

(2.) In brief, the facts of the case are that on 19/6/2018 at about 12:00 am Raja Ram was sitting in his Tea stall, G-5/5, Sundar Nagari, Delhi when a vehicle bearing no. UP 81 BB 6071, being driven by respondent no.5, namely, Ankur Dev Arya in a rash and negligent manner hit Raja Ram, as a result of which he sustained grievous injuries and succumbed to the injuries. Accordingly, FIR bearing No.401/18 under Sec. 279/337 IPC was registered at Police Station Nand Nagari on 19/6/2018.

(3.) I have heard the learned counsel for the appellant as well as learned counsel appearing on behalf of respondent no. 1 to 4 and have perused the record.