NEW INDIA ASSURANCE CO. LTD. Vs. LEKHIKA

JUDGEMENT

(1.) The instant appeal has been filed by appellant against award dtd. 24/11/2016, passed by learned Motor Accident Claims Tribunal, (IV), Shimla, District Shimla, H.P., in MAC Petition No. 1-R/2 of 2015.

(2.) Respondents No. 1 to 5 (hereinafter referred to as 'claimants'), in the capacity of legal heirs and dependents, filed a claim petition under Sec. 166 of the Motor Vehicle Act, 1988 (for short 'the Act') for grant of compensation on account of the death of Sh. Vikram Singh as the result of motor vehicle accident.

(3.) It was alleged that Sh. Vikram Singh had died in a motor vehicle accident involving vehicle No. HP-10A-5266 (Ford Figo Car). As per claimants, on 18/10/2014, Sh. Vikram Singh was returning from Chamba to Shimla by travelling in vehicle No. HP-10A-5266. At about 12:15 AM, at place Khedru in District Hamirpur, H.P, the vehicle met with an accident resulting in death of Sh. Vikram Singh.