NATIONAL INSURANCE CO LTD Vs. MASTER VANSH

JUDGEMENT

(1.) THE present appeal has been filed under section 173 of the Motor Vehicles act,1988 (for short as the "act") by National Insurance Co. Ltd. against the judgment dated 30. 01. 08, passed by Ms. Neena Bansal, Judge, Motor Accident claims Tribunal (for short as "tribunal"), Delhi.

(2.) FACTS in brief necessary for disposal of the present appeal are that on 21. 04. 07, the deceased, Sh. Lalit Kumar was going on his scooter bearing no. DL-7sn-6381 from the side of Majnu ka Tila towards Wazirabad along with his wife neeru and minor son Vibhor. When he reached near red light, Wazirabad T-point, a truck bearing no. HR-38k-1933 came from the side of Majnu ka Tila and hit the scooter from it"s behind. Due to said impact, they fell down on the road and the truck dragged the scooter for a considerable distance. The Lalit Kumar and his wife died on the spot and son sustained grievous injuries.

(3.) A petition seeking compensation was filed by the parents and minor sons of the deceased against the appellant and respondent no. 5 and 6 herein.