ICICI LOMBARD GENERAL INSURANCE CO LTD Vs. RAJPAL

JUDGEMENT

(1.) THE present appeal is filed seeking to impugn the compensation awarded by the Tribunal in Award dated 10.10.2012.

(2.) THE brief facts of the case are that on 28.05.2010 at about 5.00 am, while the deceased was driving his motorcycle near Rajdhani Park, Rohtak Road, Delhi, the offending vehicle which was being driven by Respondent no.3 in a rash and negligent manner hit the deceased from behind. The deceased fell down and succumbed to his injuries.

(3.) THE Tribunal based on the evidence held that the accident was caused due to the rash and negligent driving of respondent No.3.