NEW INDIA ASSURANCE COMPANY LTD Vs. BALDEV SINGH

JUDGEMENT

(1.) THIS appeal has been jointly filed by the New India Assurance Company Limited and Krishan Lal, owner of the offending truck No. DSC-3405 against the award of Motor. Accident Claims Tribunal, Karnal dated 1. 4. 1985, which on two claim petitioners, viz; MACT No. 70 of 1983 filed by Baldev Singh etc. on account of the death of Bhupinder Singh and MACT No. 71 of 1983 filed by Smt. Shanti Devi and others on account of the death of Bhup Singh, in a vehicular accident which took place on 14. 4. 1992, had awarded a sum of Rs. 1,65,120/- and Rs. 1,05,600/as compensation respectively.

(2.) IT deserves mention that in both the claim petitions, the Insurance Company and owner of the offending truck were the respondents.

(3.) THE issue before the Motor Accident Claims Tribunal was whether the accident was caused due to rash and negligent driving of truck No. OSC-3405. The Tribunal returned a categoric finding that the accident had occurred on account of the rash and negligent driving of the driver of the offending truck. In the said accident Bhupinder Singh and Bhup Singh had died.