NEW INDIA ASSURANCE COMPANY LTD., THROUGH ITS DIVISIONAL MANAGER, NAINITAL Vs. LEELADHAR BHATT AND OTHERS

JUDGEMENT

(1.) Heard Sri Rajesh Joshi Counsel for the appellant and Ms. Pushpa Joshi Counsel for the respondents.

(2.) Present appeal has been filed against a common judgment and award dated 1.7.2003 passed by the Motor Accident Claims Tribunal, Nainital.

(3.) Briefly stated the facts giving rise to the present appeal are that respondent-claimant has filed a claim petition for grant of compensation on account of injuries sustained by him in a motor vehicle accident on 24.6.1999 involving truck No. U.P.-03-1263. The claimant has alleged that he is employed in G.R.E.F. as a labourer. On the fateful day he was returning from his duty and was going to his village along with his colleagues on foot. The truck was being driven rashly and negligently due to which the truck hit the claimant. The claimant sustained multiple injuries on his person. He was rushed to the Government Hospital. Chmpawat from where he was referred to the Base Hospital. Haldwani.