RELIANCE GENERAL INSURANCE CO LTD Vs. BHARATI KATHAR

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dated 22-08- 2014 passed by the learned Additional & District Judge (FTC) No.3, Kamrup in MAC Case No. 718 of 2007.

(2.) The facts of the case is that the deceased met with an accident on 21-04-2007 who was hit by a Tipper Truck bearing registration No. AS-25-A-7063 while walking on the road of Jorabat Tiniali near petrol pump. The truck was driven negligently which caused the accident and the victim died out of the injuries.

(3.) The claimant was aged about 30 at the time of the accident having monthly income of Rs. 10,000/- from his business. The case was registered as Basistha P.S. Case No. 152 of 2007 under Sections 279/304(A),IPC. Initially, the father of the deceased filed the claim petition as sole claimant. After the demise of the father, the mother, Smti Bharati Kathar was impleaded in the claim petition. With the above fact, claim petition was filed against the Reliance General Insurance Company Limited and two others.