INDERJEET SINGH Vs. SUDHA DEVI

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby the learned Tribunal has awarded a sum of Rs. 5,86,672/- against the appellant.

(2.) THE accident dated 8th August, 2006 resulted in the death of Subhash Singh @ subhash Kumar, aged 20 years. The deceased was survived by his mother, who filed the claim petition before the learned Tribunal.

(3.) THE deceased was standing on the road near C-118, New Sabzi Mandi, Ajadpur, delhi when he was hit by truck bearing No. HR-38 J-8787. The vehicle in question was validly insured with the Oriental insurance Company Ltd. , who defended the claim petition before the learned tribunal on the ground that the driver was not holding a valid driving licence at the time of the accident.