BAJAJ ALLIANZ INSURANCE CO LTD Vs. GAJRAJ

JUDGEMENT

(1.) The appeal is directed against the judgment dated 03.02.2012 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs. 8,02,148/- was awarded in favour of Respondents no.1 and 2 for the death of Bhupender, who suffered fatal injuries in a motor vehicular accident which occurred on 28.04.2007.

(2.) It is an admitted case of the parties that deceased Bhupender suffered fatal injuries while he was driving Mahindra Champion bearing registration no.DL-1CF-8470.

(3.) It is urged by the learned counsel for the Appellant that deceased Bhupender was not a third party. He himself was the driver of the vehicle involved in the accident and the vehicle's Insurance Company was not liable to pay the compensation.