UNITED INDIA INSURANCE COMPANY LIMITED Vs. SANJIV KUMAR

JUDGEMENT

(1.) By way of this appeal, the Insurance Company has challenged the award passed by the Court of learned Motor Accident Claims Tribunal-1, Kangra at Dharamshala, H.P. in M.A.C.P.(R.B.T.) No.107-K/II/13/10, titled Sanjiv Kumar Versus Rimpi Kumar & others, vide which the claim petition has been allowed by learned Tribunal in the following terms:-

(2.) Brief facts necessary for adjudication of the present appeal are as under:-

(3.) Owner of the car Rimpi Kumar ( impleaded as respondent No.1 in the Claim Petition) contested the petition. Though he admitted that he was owner of the maruti car bearing registration No.HP-40A-2389 and the same was insured with United India Insurance Company Limited (present appellant/ respondent No.3 before the learned Tribunal), however, his defence was that no accident took place on account of rash and negligent driving of the driver.