UNITED INDIA INSURANCE COMPANY Vs. ASHA VERMA

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THIS appeal by the Insurance Company is directed against the award of the Motor Accident Claims Tribunal, whereby the liability for payment of the compensation awarded, under Section 166 of the Motor Vehicles Act, has been fastened upon it.

(3.) RESPONDENTS No.3 and 4 admitted that the accident had taken place. They also admitted that the truck was being driven by Lajja Ram respondent No.4. However, they denied that the truck was being driven in a rash or negligent manner. Instead they pleaded that deceased Ashok Kumar was driving the scooter in a rash or negligent manner and the accident occurred because of his rashness or negligence.