NATIONAL INSURANCE COMPANY LTD Vs. DILIP TAHALUMAL KUKREJA

JUDGEMENT

(1.) Heard learned Advocate Ms. Anita Mategaonkar for the appellant/Insurance Company and Shri P.P. Pendke, learned Advocate for respondents/claimants.

(2.) These appeals are arising out of same accident. Deceased Naresh and Kishor were travelling in offending vehicle Tata 909 bearing registration no. MH/33/4117. Both were working as a coolie in the said vehicle. Paddy bags were loaded in the said vehicle. The driver of the said vehicle drove rashly and negligently., therefore turned turtle. Both the coolies died in the accident. The legal heirs of deceased filed respective claim petitions before the Claim Tribunals.

(3.) The Claim Tribunal partly allowed the petitions and granted compensation to the claimants in both the claim petitions.