NATIONAL INSURANCE COMP. LTD. Vs. RAM KUMAR

JUDGEMENT

(1.) Heard Sri Deepak Kumar Agarwal, learned counsel for the revisionist and perused the record.

(2.) Undisputed facts of the present case are that in an accident which took place on 27.12.2007 one Sri Ram Kumar sustained grievous injuries due to rash and negligent driving by the driver of the Jeep No. U.P.-32/ W-7509 insured with the National Insurance Company Limited/ appellant.

(3.) In order to get compensation, he filed a Motor Accidents Claim Petition no. 16 of 2008 ( Ram Kumar Vs. Sri Ram Gupta and others ), allowed by means of judgment and award dated 5.2.2010 passed by the Motor Accident Claims Tribunal/ Additional District Judge Court no.2, Balrampur thereby awarding a sum of Rs. 3520/- with 6% interest per annum from the date of filing of the claim petition. Aggrieved by the same, present revision has been filed by the National Insurance Company Limited under Section 115 of Code of Civil Procedure, 1908.