ORIENTAL INSURANCE COMPANY LTD Vs. KAMLESH & ORS

JUDGEMENT

(1.) This appeal is directed against the order of the Motor Accident Claims Tribunal dated 25.5.2001 awarding a sum of Rs. 4,07,508/- as compensation to the claimants-respondents.

(2.) The claim petition was filed by the claimant with the allegations that Virendra Kumar was travelling in the Truck No. 407. U.P.-147, 9662 the said truck overturned and he received serious injuries and died on 23.6.1998. He was aged about 29 years at that time. The deceased was drawing salary a sum of Rs. 500/- per month and left behind him his widow and five children. The claim petition was contested on various grounds. It was alleged that accident was not caused due to negligent driving of the appellant. The vehicle was being driven for goods purpose and no passengers was entitled to travel on it.

(3.) We have heard learned Counsel for the appellant Mr. V.C. Dixit.