BAJAJ ALLIZNZ INSURANCE COMPANY LTD. Vs. PRABHA DEVI

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 8,16,000/ - has been awarded to the claimants/respondents No. 1 to 3.

(2.) THE accident dated 4th March, 2007 resulted in death of Jai Ram Chaurasia whose legal representatives filed the claim petition before the learned Tribunal.

(3.) THE appellant examined R2W1 from the RTO Office, Kohima, Nagaland and proved report Ex.R2W1/1 and Ex.R2W1/2 to the effect that the driving licence of the offending vehicle was fake. The appellant also gave notice under Order 12 Rule 8 of Code of Civil Procedure which was proved by R2W2 as Ex.R2W2/2.