KAUSHALYA DEVI Vs. DINESH PASWAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondent National Insurance Company Limited.

(2.) The instant appeal has been preferred against the judgment dtd. 10/4/2014 passed in Claim Case no. 67 of 2009 by the learned Adhoc Additional District Judge II - cum - Motor Vehicle Accident Claim Tribunal, Vaishali at Hajipur whereby the respondent Insurance Company was ordered to pay a sum of Rs.2,43,680.00 to the claimants within three months.

(3.) The facts in brief are that while the deceased Anirudh Sah was going to the garage of one Bharat Sharma, as a result of rash and negligent driving by the driver of an unnumbered Swaraj tractor, he met with an accident in which he received serious injuries. The driver of the tractor was caught by the local persons and the tractor was seized. A case being Hajipur Town P.S. Case no. 89 of 2006 was registered. The injured Anirudh Sah died in course of treatment. After completion of investigation, chargesheet was submitted.