NATIONAL INSURANCE CO LTD Vs. INDRA DEVI

JUDGEMENT

(1.) THE present appealunder section 173 of the Motor Vehicles act, 1988 (for short as 'the Act') has been filed by National Insurance Co. Ltd. against the interim award passed on 5. 7. 2007 by mr. Dinesh Kumar Sharma, Judge, Motor accidents Claims Tribunal (for short as 'the Tribunal'), Delhi.

(2.) BRIEF facts of the case are that Rattan singh, aged 44 years died in a road accident on 20. 10. 2006 while travelling in vehicle No. HR 38-M 6385 (Tata 407), along with other farmers of the village. The accident took place due to rash and negligent driving on the part of driver of the offending vehicle.

(3.) THE claimants are the legal representatives of the deceased.