NATIONAL INSURANCE CO LTD Vs. RAJ BALA

JUDGEMENT

(1.) THE present appeal has been filed by National Insurance Ltd. against the Interim Award passed under section 140 of the Motor Vehicles Act, 1988 (for short as the "act") dated 12. 03. 08, by Dr. T. R. Naval, Judge, Motor Accident Claims Tribunal (for short as "tribunal"), Karkardooma, Shahdara, Delhi.

(2.) BRIEF facts are that on 11. 02. 07, the deceased Sh. Umesh Kumar was going on his cycle, when he reached at National Highway No. 24, near Toll Tax, gazipur, Delhi, the offending Truck bearing no. RJ-14-2g-7677 hit the deceased from the back side resulting in his death. The accident took place due to rash and negligent driving of the truck driver.

(3.) APPELLANT in its written statement admitted that offending vehicle was insured with it vide insurance policy which was valid for the period 26. 04. 06 to 25. 04. 07.