FUTURE GENERAL INDIA INS CO LTD Vs. SAROJ

JUDGEMENT

(1.) THE present two appeals are filed seeking to impugn the Award dated 16.07.2011. Two separate claim petitions were filed on account of the death of Smt.Rajali and Smt.Krishna.

(2.) BRIEF facts are that on 04.04.2010, two women Smt. Rajali and Smt. Krishna were travelling in a three wheeler scooter. When they reached Mundi Nangal Bus Stand, the three wheeler turned turtle due to the rash and negligent driving by the driver of the said three wheeler scooter. The two ladies fell on the roadside ditch and received fatal injuries. Two separate petitions were filed under Section 166 of the Motor Vehicles Act seeking compensation.

(3.) BASED on the evidence on record, the tribunal concluded that the accident took place due to rash and negligent driving of the driver of three wheeler scooter.