ARUN KUMAR PATEL Vs. TERASI SAKET

JUDGEMENT

(1.) THE appeal has been preferred by the owner and driver aggrieved by Award dated 29-6-2004 passed by Add1. Motor Accident claims Tribunal, Mauganj, District-Rewa in Claim Case No. 33/2001.

(2.) CLAIMANTS/respondents 1 to 7 preferred claim petition on account of death of Shyamlal who met with an accident on 4-6-2001, he was travelling in tractor trolley. Vehicle was driven by Shravan Patel, it was owned by Arun Patel and insured with National Insurance Co. Ltd. The claimants submitted that the deceased was coming back in the tractor trolley after administering fertilizers in his agricultural field, deceased was shoe mendor, he used to sell shoes in the market, compensation of Rs. 57,60,000 was claimed.

(3.) OWNER denied the factum of accident in his reply, other facts were also denied. It was contended that vehicle was insured with National Insurance Co. Ltd. , liability, if any, was required to be borne by the insurer.