SHASHI KUMAR Vs. SMT.JHULLO

JUDGEMENT

(1.) This appeal has been filed by owner and driver of the vehicle against the liability fastened upon them to pay compensation amount as awarded by Motor Accident Claims Tribunal, Chamba Division, H.P., in M.A.C. Petition No.262 of 2016, titled as Smt.Jhullo vs. The United India Insurance Company Limited and others.

(2.) The brief facts of the case are that respondent No.1- claimant, filed a claim petition claiming therein compensation of Rs.25,00,000/- on account of death of Surjeet in a road accident, Whether reporters of the local papers may be allowed to see the judgment? which took place on 12.08.2016 involving the vehicle Bolero Camper bearing registration No.HP-73-7160 owned by respondent No.2. The vehicle was duly insured with respondent . No.2.

(3.) It was pleaded that on 12.08.2016, the deceased was an occupant of Bolero Camper, which was being driven by appellant No.2. At about 6.00 pm, when the vehicle reached at a place Thapnai Nallah, Tehsil Bharmour, District Chamba, it went off the road and fell down, resulting into death of Surjeet. After the accident, FIR No.49 of 2016 dated 13.08.2016 was registered at Police Station, Bharmour, District Chamba.