UNITED INDIA INSURANCE COM. LTD. Vs. HARPAL SINGH

JUDGEMENT

(1.) The instant appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the insurer of the offending Truck No.HR-37E- 6305 against the impugned judgment and award dtd. 25/8/2025 passed by the Motor Accident Claims Tribunal,Etawah in MACP No. 473 of 2022, Harpal Singh and another Vs. PR Logistic Ltd. and others, whereby, compensation of Rs.9,77,200.00 alongwith interest at the rate of 7% per annum has been awarded to the claimants(father and mother) for the untimely death of Abhishek in a road accident which occurred on 22/6/2022, which was ordered to be indemnified by the insurer of the offending Truck No.HR-37E-6305.

(2.) Learned counsel for the appellant-insurance company submitted that the factum of accident was wholly doubtful because there was serious contradiction between the testimony of alleged eye witness PW-2 Satish Kumar and PW-3 Ajab Singh. Learned counsel for the appellant further submitted that on the basis of the evidence of the above alleged eye witnesses, it was not proved that the accident was indeed caused by the alleged truck. With these submission, it was prayed that the appeal be admitted for hearing.

(3.) I have heard learned counsel for the appellant and perused the impugned judgment and the documents submitted with the appeal.