ICICI, LOMBARD GENERAL INSURANCE CO. LTD. Vs. RENU

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution of India, Insurer has assailed the Award dated 30.8.2011, passed by Motor Accident Claims Tribunal -I, Solan, District Solan, H.P., in Claim Petition No. 19 -S/2 of 2008, titled as Smt. Renu vs. Shri Shamsher Singh Thakur & others.

(2.) HAVING heard learned counsel for the parties, I am of the considered view that no ground for interference in law or equity is made out in the present case.

(3.) CLAIMANT /respondent No. 1 (PW -1) through her testimony has proved the factum of occurrence of accident; suffering injuries as a result thereof and having undertaken treatment from Dr. Sanjay Aggarwal at Sai Sanjivini Hospital. It also stands established through her testimony that the offending vehicle was being driven in a rash and negligent manner. That the offending vehicle was insured with the Insurer is not in dispute.