UNITED INDIA INSURANCE COMPANY LTD Vs. GANESH BAHADUR

JUDGEMENT

(1.) HEARD Sri D. S. Patni Counsel for the appellant and Sri Yogesh Pandey Counsel for the respondent No. 1.

(2.) THIS is insurer's appeal against the judgment and award dated 30-11-2006. passed by the Motor Accident Claims tribunal, Champawat awarding a sum of rs. 64, 532/ -.

(3.) BRIEFLY stated respondent No. 1 sri Ganesh Bahadur has filed a claim petition before the Motor Accident Claims Tribunal, champawat for grant of compensation on account of the injuries sustained by him in a motor vehicle accident on 24-3-2006 near marodkhan involving Truck No. UA 03-1884. The claimant alleged that at the time of accident the vehicle was being driven rashly and negligently. The claimant sustained grievous injuries on his person.