ORIENTAL INSURANCE CO LTD Vs. CHOPRI DEVI

JUDGEMENT

(1.) Heard Sri Prabhat Pandey counsel for the appellant and Sri G. S. Negi counsel for the respondents.

(2.) This is insurer's appeal against the Award dated 28-5-1993, passed by the Motor Accident Claims Tribunal, Pauri Garhwal.

(3.) The claimants Smt. Chopri Devi & others preferred a claim petition under Section 166 of the Motor Vehicles Act, for the grant of compensation on account of the death of Purna Nand in a motor vehicle accident. According to the claimants on the fateful day on 6-7-1991 the deceased was himself driving his taxi Jeep No. UTS 1540, when the vehicle reached near Dugadda the driver lost control over the vehicle and it fell down into a ditch. The deceased sustained fatal injuries and he succumbed to his injuries instantaneously.