ORIENTAL INSURANCE CO LTD Vs. URMILA SINGH

JUDGEMENT

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

(2.) This appeal under Section 173 of the Motor Vehicles Act has been preferred against the judgement and award dated 27.9.2008 passed by the Motor Accident Claims Tribunal / Addl. District Judge/FTC 5th, Court No. 14, Sultanpur in M.A.C.P. No. 294 of 2007.

(3.) The brief facts giving rise to present appeal are that on 25.9.2007 the deceased Ram Chandra Singh was going with his Supervisor to participate in Tehsil Diwas function on his motorcycle bearing No. UP 40 D 4597 as a pillion rider. A Tata 407 bearing no. U.P. 42 2635 which was being driven rashly and negligently caused the accident in question by hitting their motorcycle and sped away. The deceased having been crushed succumbed to his injuries on the spot.