UNITED INDIA INSURANCE CO. LTD. Vs. RAM LAL

JUDGEMENT

(1.) This appeal has been filed against the award dtd. 17/8/2016, passed by the Learned Motor Accident Claims Tribunal-IV, Shimla, H.P. in MAC Petition RBT No. 32-S/2 of 2013.

(2.) A Maruti Car bearing Registration No. HP-12B-0532, owned by Sh. Kamal Kishore (hereinafter referred to as the 'owner'), met with an accident near Tribal Bhawan, Dhalli, District Shimla on 8/7/2012. The vehicle went off the road and rolled down into about 150 feet deep gorge. At the time of accident, the said vehicle was occupied by four occupants including the driver named Vijay Thakur. The said Vijay Thakur (driver) and Amarjeet Singh (occupant of front passenger seat) died as result of accident. The other occupants of the vehicle survived.

(3.) The Driver Vijay Thakur was survived by his father Sh. Ram Lal, mother Smt. Nirmla Devi and wife Smt. Suman Devi (hereinafter referred to as the 'claimants'). A claim petition under Sec. 163-A of the Motor Vehicles Act, 1988 was filed on their behalf.