UNION OF INDIA Vs. RAJO

JUDGEMENT

(1.) This appeal seeks to challenge the order of the Motor Accident Claims Tribunal, Delhi, dated 31.7.2004 in Suit No. 672 of 1996 whereby the learned Tribunal has awarded a sum of Rs. 6,99,096/- together with interest at the rate of 9 per cent per annum to the claimant on account of death of Daryao Singh in an accident on 11.4.1996.

(2.) Brief facts of the case, as noted by the Tribunal, are as under:

(3.) Counsel for the appellant contends that the deceased jumped the red light and hit into a Maruti van before colliding with the vehicle of the respondent. He submits that the respondent cannot be held liable for such an accident.