UNITED INDIA INSURANCE CO Vs. BIMLA DEVI

JUDGEMENT

(1.) THE appellant, United India Insurance Company Ltd., insurer of the offending vehicle has preferred an appeal assailing the impugned order dated 16.11.2007 passed by the learned MACT. The impugned award has arisen out of the claim petition, viz., Suit No. 01/2007, filed by respondent Nos. 1 to 6 against the appellant as well as against respondent Nos. 7 & 8 claiming compensation.

(2.) THE brief facts which are necessary for deciding the present appeal inter alia are that on 17.12.2006 at about 12.10. p.m. the deceased Shri Rajender Ram was coming from Shahzada Bagh, at that time a Vikram Van bearing registration No. DL -1LD -4563 being driven by the driver of the offending vehicle which was coming from Jakhira Flyover side in a rash and negligent manner hit the deceased from the front side, as a result of which the deceased got pressed underneath the van and died at the spot.

(3.) I have heard Learned Counsel for the appellant at considerable length.