NEW INDIA ASSURANCE CO LTD Vs. SANTU DEVI

JUDGEMENT

(1.) THIS appeal is directed against the award of Motor Accidents Claims Tribunal Rewa, in Claim Case No. 12/93, dated February 25, 1994.

(2.) THE accident took place on 20.1.1988, at about 12.15. p.m. when Truck No. DDG 02841, driven by Ramchandra (driver), owned by Kashinath Tandon and insured with the appellant, New India Assurance Co. Ltd., hit Pannalal (deceased) resulting in his death. Allegation is that the vehicle was being driven rashly and negligently, otherwise, the accident could not have taken place. Claim for Rs. 5,19,620/ has been raised.

(3.) THE appellant, Insurance Co., has simply stated that the claim is imaginary and exaggerated.