ORIENTAL INSURANCE COMPANY LTD Vs. ASHOK

JUDGEMENT

(1.) Heard Shri. Lalit Limaye, learned counsel for the appellant.

(2.) The appellant- Insurance Company has preferred appeal under Sec. 173 of the Motor Vehicles Act, 1988.

(3.) On 13/12/2011, deceased was traveling in Truck bearing registration No. MH-01/H/3742 as labour alongwith other labours. The said vehicle since was driven in rash and negligent manner met with an accident on Chandur Bazar - Paratwada road. The offence against the driver of the vehicle bearing Crime No. 189 of 2011 was registered for the offence punishable under Ss. 279, 337 and 304-A of the Indian Penal Code.