NATIONAL INSURANCE CO LTD Vs. PHOOL SINGH

JUDGEMENT

(1.) IN the present appeal initiated at the behest of the insurance company challenge has been made to the award of the Motor Accidents Claims tribunal, Narnaul dated 16. 9. 1998 on the question of liability of the appellant.

(2.) IN a motor vehicle accident, which is stated to have taken place on 24. 10. 1995, 12 persons including the respondent No. 1, while travelling in a Tata 407 truck, were injured when it turned turtle due to rash and negligent driving.

(3.) VARIOUS petitions for grant of compensation under the Motor Vehicles Act, 1988, were filed by the claimants claiming compensation on account of the injuries sustained by them in the above said accident. The Tribunal answered the petitions in the affirmative and granted compensation to the injured persons. Aggrieved by the said award the insurance company has filed 7 appeals out of which 6 have been disposed of vide a separate common order and the present one is being disposed of separately.