NATIONAL INSURANCE CO LTD Vs. BHARTHARI SAH

JUDGEMENT

(1.) Heard the learned counsel, Sri Ram Chandra Lal Das on behalf of the appellant-National Insurance Company Ltd. Heard the learned counsel Sri Akhileshwar Kumar Srivastava on behalf of the claimant respondent No.1, 2 & 3.

(2.) This Misc. Appeal has been filed by the National Insurance Company Ltd, against the judgment dated 17.01.2002 and award dated 13.09.2002 passed by the Claim Tribunal, Bettiah in Claim Case No. 13 of 1996.

(3.) It appears that on 06.02.1996 while Rajkali Devi was coming from Ramnagar Bazar a tractor being registration No. B.R.E.- 7990 with trailer no.BR-22-8006 which was being driven rashly, negligently knocked down Rajkali Devi causing severe injuries as a result of which , she died at the spot.