DEEPAK KUMAR Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) BY way of the present appeal, the appellant seeks to challenge the impugned award whereby recovery rights have been given by the Tribunal to recover the award amount.

(2.) BRIEF facts of the case are that one Shri Mohd. Jaffar (claimant)received injuries in a road side accident on 27. 9. 2004 which took place due to rash and negligent driving of the RTV No. DL-1va-2238. The plea of the claimant was that this accident took place due to the sole negligence of the RTV driver. He had claimed compensation of Rs. 5. 00 lacs from the owner and insurer of the offending vehicle.

(3.) THE claimant moved the Tribunal and the Tribunal vide its order dated 6. 10. 2006 awarded a sum of Rs. 44,000/- in favour of claimant along with interest @ 6% from the date of filing of the petition till the date of realization.