ORIENTAL INSURANCE COMPANY LTD. Vs. RAJKUMAR AND ANOTHER

JUDGEMENT

(1.) Heard Sri V.K. Kohli, Sr. Advocate assisted by Sri I.P. Kohli, Counsel for the appellant and Sri Vipul Sharma, Counsel for the respondents.

(2.) This is insure's appeal against the judgment and award dated 4th Aug., 2005 passed by the Motor Accident Claims Tribunal, Udham Singh Nagar.

(3.) Briefly stated respondents Nos. 1 and 2 have filed a claim petition before the Motor Accident Claims Tribunal, for grant of compensation on account of the death of Mohan Singh in a motor vehicle accident on 13th June, 1998 involving Truck No. U.H.Q. 570 at village Gokulnagar, District Udham Singh Nagar. The claimants have alleged that at the time of accident the truck was being driven rashly and negligently.