CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD Vs. KAMLESH

JUDGEMENT

(1.) PRESENT appeal under Section 173 of the Motor Vehicles Act, 1988 (for short as 'Act') has been filed by the appellant-Insurance Company against the award dated 20th August, 2008 passed by Sh. Pradeep Chaddah, Judge, MACT (for short as 'Tribunal').

(2.) THE brief facts of this case are that on 24th June, 2006 deceased Gotam Prasad was driving his two wheeler scooter No. DL-G-5808 and between Sector 245 and 25 near Deep Vihar, a Scorpio car bearing No. DL-4C-NB-0307 which was being driven rashly and negligently came from behind and it hit the scooter. Gotam Prasad fell down and sustained grievous injuries all over his body. He was taken to the hospital but there he was declared dead.

(3.) BEING aggrieved with the order passed by the Tribunal, the appellant- Insurance Company has filed the present appeal.