BHARTI AXA GENERAL INSURANCE COMPANY LTD Vs. ALKA

JUDGEMENT

(1.) The present appeal is against the judgment of Motor Accident Claims Tribunal, Nagpur in Claim Petition No. 1308/2011.

(2.) The case of the claimants/respondents in short is as under :-

(3.) Heard learned Advocate Shri Bhuibhar for the appellant - insurance company. He has pointed out FIR and submitted that accident took place due to contributory negligence of deceased as well as truck driver. Therefore, insurance company is liable to pay 50% of the compensation.