MUNNI BAI Vs. SURENDRA SINGH

JUDGEMENT

(1.) CLAIMANTS-appellants have filed this appeal against the award dated 7.5.2008, passed by Member, Motor Accidents Claims Tribunal, Vidisha in the Claim Case No. 75 of 2006.

(2.) ON 3.5.2006 deceased Maharaj Singh was coming to Atari Khejra along with respondent No. 2 Pooran Singh on motorbike bearing registration No. MP 40-BC 1913. The aforesaid motorbike near Mirzapur petrol pump skidded. In the aforesaid accident, deceased received severe injuries in his leg, head and abdomen. Deceased Maharaj Singh died in Government Hospital, Vidisha. Report of the accident was lodged at Police Station, Dehat, Vidisha. An offence vide Crime No. 193 of 2006 under sections 279 and 337 of the Indian Penal Code was registered.

(3.) WITH regard to liability of the insurance company to indemnify the insured, it is an admitted fact that the vehicle was insured by the insurance company at the relevant time. Insurance policy Exh. D1 has been filed. After perusal of the policy, it is a Comprehensive Policy.