NATIONAL INSURANCE CO LTD Vs. HASNU

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 2,75,000/- has been awarded to the claimants.

(2.) THE accident dated 14th May, 2004 resulted in the death of Naim aged 18 years. The deceased was survived by his father who filed the claim petition before the learned Tribunal.

(3.) THE deceased was travelling in a Tata 407 tempo bearing No. HR-46-8313 along with stock of fish from village Kohli towards Delhi. When the tempo reached near the Canal at Village Sorkhi, Haryana, the back wheel of the said MAC. APP. No. 37/2007 Page 1 of 2 tempo busted due to which the vehicle met with an accident resulting in the death of deceased.