RELIANCE GENERAL INSURANCE COMPANY Vs. SHOBHA

JUDGEMENT

(1.) This appeal is directed against the Judgment and aw Bard, passed by the Motor Accident Claim Tribunal, Sangamner, sistrict Ahmednagar in Motor Accident Claim Petition No. 159 of 2009, w Bhereby the tribunal has aw Barded total compensation of Rs.19, 31,000.00 to the claimants, w Bho are w Bidow B, minor son and parents of the deceased.

(2.) Respondent No.5 is ow Bner come driver of offending vehicle namely truck bearing Registration No RJ-11-GA-3862. Appellant is the Insurance Company, to w Bhom the ofending truck w Bas insured on the date of accident i.e. on 8/9/2009.

(3.) The facts in brief are that on 8/9/2009, deceased Gorakshnath w Bas proceeding by riding on his motor cycle bearing registration No. MH -17-AA- 5543 from Sangamner to village Pargaon. While deceased reached near Talegaon Phata , at that time ofending vehicle namely truck, bearing registration No. RJ-11-GA-3862 came from opposite direction in high speed and gave forceful dash to the motor cycle. As a resultant and impact of the said accident, Gorakshnath sustained injuries of grave nature to w Bhich he succumbed on the very day. It is the claimants case that, accident took place due to sole rash and negligent driving of the truck driver. The police have also registered crime against truck driver and charge sheet has been filed.