NEW INDIA ASSURANCE CO LTD Vs. SAVITRI SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the lower court record.

(2.) This appeal is directed against an award passed by the Motor Accident Claims Tribunal/Special Judge, E.C.Act, Unnao (hereinafter referred to as 'Tribunal') in Claim Petition No. 15 of 2001 (Smt. Savitri Singh and others Vs. Rasheed Ahmad and another).

(3.) The brief facts of the case in short, are that on 24.9.2000 deceased Ashok Kumar Singh, being driver of Deputy Director Agriculture (Prasar), Unnao was coming on the government Jeep having registration no. U.M.R. 7008 from Unnao to Lucknow. At 7.20 a.m. on Lucknow-Kanpur Highway near Mongali Water Park within the police station Ajgain, District Unnao a bus having registration no. U.P. 76/9181 driven by its driver in rash and negligent manner hit the Jeep, resulting into severe injuries to Ashok Kumar Singh, who succumbed to injuries in District Hospital,Unnao.