ORIENTAL INSURANCE CO LTD Vs. SONIA

JUDGEMENT

(1.) The appellant/Insurance Company has filed the present appeal under Section 173 of the Motor Vehicles Act, 1988 (for short as 'Act') challenging the award dated 11th July, 2008, passed by Sh. Suresh Chand Rajan, Judge MACT (for short as "Tribunal").

(2.) Brief facts of this case are that one Nirmal Singh, aged 49, years, suffered fatal injuries on 8th December, 2000, due to the accident allegedly caused by respondent No.6/Sanjeev, who was driving vehicle No. DL-1P-8827 at a fast speed and in a rash and negligent manner.

(3.) The vehicle is owned by respondent No.5/Bharat Singh and is insured with the appellant.