ORIENTAL INSURANCE CO LTD Vs. KHURSHID AHMAD

JUDGEMENT

(1.) By way of this appeal, the Insurance company has felt aggrieved by the judgment and decree passed in MACP No.178 of 1998 whereby the Tribunal granted a sum of Rs.50,000/- to be paid to the mother of the deceased who was 25 years of age at the time of accident.

(2.) The factual scenario is not mentioned as it is an proved fact and not disputed now that the deceased died out of accidental injuries. The deceased was unmarried.

(3.) The insurance company has challenged the judgment on the ground of negligence and that the driver of the truck was not having valid licence and the licence which was produced was fake driving licence.