NATIONAL INSURANCE CO LTD Vs. GURIYA DEVI

JUDGEMENT

(1.) Heard the parties.

(2.) The National Insurance Company has challenged the award of the Motor Accident Claims Tribunal, Patna made on 25th October, 2011 in Claim Case No. 34 of 2006 whereby the claimants-respondent no. 1 to 3 were allowed compensation of Rs.4,41,500/- (four lacs forty one thousand five hundred) due to death of Laljee Singh @ Laljee Kumar Singh.

(3.) The case and claim of the claimants was that Laljee Singh along with his cousin was going on their Marshall Jeep bearing registration no. BR-1P-8632 on 15.11.2003 along with others. The police investigation of the case bearing Bikram P.S. Case No. 234 of 2003 revealed that one Noor Ahmad and his son had hired the said private jeep whereas some others stated that Noor Ahmad had borrowed the said jeep for his use. On the way, with intent to rob the said jeep Noor Ahmad and others committed murder of the driver of the vehicle, namely, Arvind Kumar as well as of Laljee Singh and while fleeing with the jeep, met with an accident and in that condition, jeep was noticed.