NATIONAL INSURANCE CO. LTD. Vs. RAM VIR

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 6th August, 2008 passed by Shri J.P.S. Malik, Judge, MACT, Delhi (for short as 'Tribunal').

(2.) THE brief facts of this case are that Sh. Ram Vir, injured on 30th May, 2005 at about 9:30 PM was returning on his bicycle and was on 100 feet road, Chattarpur, when he was hit by a trolley bearing No. HR -55 -B -8011, which was being driven on the wrong side. Because of this, the injured fell down on the road along with his bicycle and sustained grievous injuries. He was admitted at AIIMS Hospital, where he was given treatment.

(3.) NOTICE of the petition was issued to the respondents.