UNITED INDIA INSURANCE CO. LTD Vs. HUSENBIN SAIYADBHAI

JUDGEMENT

(1.) By way of this appeal, appellant has challenged the order and judgment of the tribunal passed in Motor Accident Claims Tribunal Case No. 355 of 1991.

(2.) Brief facts leading to filing this petitioner are that, the incident was occurred on 12.07.1991 at about 3:00p.m. The deceased was working as cleaner-cum-mechanic in the public career No. GTS 7922. On that day he was coming to Bhavnagar and Opponent No. 1 was a driver of a career, driving it in rash and negligent manner. Therefore, the deceased fell down and sustained serious injuries on all over his person and he was died on the spot. Hence, the appellants - original claimants filed Claim petition under Motor Vehicles Act, 1988 . Hence, by order dated 14.02.1996, the tribunal has passed order of compensation of Rs.3,08,000/- with 15% interest from the date of filing of application.

(3.) The appellants - original respondent prefers this appeal against the same on below mentioned grounds;