NATIONAL INSURANCE COMPANY LIMITED Vs. BILLU SINGH

JUDGEMENT

(1.) The present appeals have been preferred against the award dated 11.02.2013 passed by Motor Accidents Claims Tribunal, Patiala (hereinafter referred to as the 'Tribunal').

(2.) The present appeals have been filed by the Insurance Company who was the insurer of Tata Tempo-709 bearing registration No.HR-37-A- 0929. The only legal issue raised in the present appeals is that :-

(3.) The bare facts necessary for the disposal of the present appeals are that on 19.04.2011, Bahadur Singh was going on his bicycle along with his wife Bhuri Kaur from Samana to their village. On the way near Chak Amritsaria, Samana-Patran Road, a Tata Tempo-709 bearing registration No.HR-37-A-0929 (for short, 'the offending vehicle') struck the bicycle. The offending vehicle was being driven in a rash and negligent manner. As a result of the accident, Bhuri Kaur lost her life and Bahadur Singh suffered injuries. FIR No. 27 dated 19.04.2011 was registered at Police Station City Samana.