NATIONAL INSURANCE COMPANY LTD Vs. PARKASH KAUR

JUDGEMENT

(1.) THIS judgment will dispose of these two appeals (FAO No. 2089 and 2021 of 1995) one filed at the instance of the National Insurance Company and the other by the Haryana Roadways against the award of the Motor Accident Claims Tribunal Panipat dated May 5, 1997.

(2.) IN Facts, in brief, are as under:

(3.) ON notice of the petition, various replies were filed on behalf of the driver as also by the State of Haryana and they controverted the fact that the accident had taken place on account of rash and negligent driving of the bus. The appellant, the insurer of the car (respondent No. 6) in the claim petition denied its liability to make any payment as the accident had taken place due to rash and negligent driving of the bus.