NATIONAL INSURANCE COMPANY LTD Vs. KIRPAL KAUR

JUDGEMENT

(1.) Appellant-Insurance company has filed an appeal against the award dtd. 7/12/2015 passed by the learned Motor Accident Claims Tribunal, Ludhiana, seeking a grant of recovery rights.

(2.) On 9/1/2014 at 5.15 p.m, the deceased S. Jagir Singh and his brother S. Tarlok Singh (PW-3) were going towards Focal Point Markfed, Khanna on their respective bicycles, when they reached in front of Police Station Sadar, Khanna, respondent No.1 came from Khanna side driving his motor-cycle bearing registration No.PB-08-CL-5827 (the offending vehicle) rashly and negligently and crashed into the bicycle of S. Jagir Singh (since deceased), who received multiple injuries that resulted in his death at the spot.

(3.) On 11/1/2014, FIR No.09 under Ss. 279, 337, 338 and 427 IPC was registered at Police Station City Khanna on the statement of S. Tarlok Singh (PW-3), an eye-witness to the accident.