UNITED INDIA INSURANCE COMPANY Vs. LALLI AND ORS.

JUDGEMENT

(1.) A vehicular accident, which was caused by the driver, namely Shri Bir Singh, while driving tractor, bearing registration No. HP-16-0243, rashly and negligently on 30.08.2001 at about 10.45 P.M. near Village Ratoli on Rajgarh-Solan Road, has given birth to the appeal in hand calling in question the award, dated 01.03.2008, made by the Motor Accident Claims Tribunal-II, Sirmaur District at Nahan (for short "the Tribunal") in MAC Petition No. 40-N/2 of 2005, titled as Shri Lalli alias Laloo versus Nagender Chauhan and another (for short "the impugned award").

(2.) The claimant, namely Shri Lalli alias Laloo, being the victim of the vehicular accident, filed a claim petition before the Tribunal seeking compensation to the tune of Rs. 7,90,000/-, as per the break-ups given in the claim petition.

(3.) The respondents in the claim petition, i.e. the ownerinsured and the insurer appeared and resisted the claim petition on the grounds taken in the respective memo of objections.