UNITED INDIA INSURANCE COMPANY Vs. ZAHOORA BEGUM

JUDGEMENT

(1.) The United India Insurance Company Limited is in appeal against the award dated 31.10.2017 passed by the Motor Accident Claims Tribunal, Ramban (hereinafter "the Tribunal" for short) in File No.170/Claim titled Zahoora Begum and others v. Branch Manager, United India Insurance Company Limited and others, whereby a sum of Rs.22,62,166/- has been awarded to the claimants as compensation on account of death of Mohd. Ameen Malik.

(2.) Briefly stated, the facts narrated in the impugned award are; that on 09.03.2015, respondent No.8 had driven the offending vehicle bearing Registration No.RJ-09/PB-0081-M-2011 in a rash and negligent manner at Sabzi Mandi New Delhi, as a result whereof one Mohd. Ameen Malik, who was unloading the luggage of the passengers from the offending vehicle, fell down and sustained serious injuries and later succumbed to the injuries. Widow, three minor children and parents of the deceased Mohd. Ameen Malik filed a claim petition before the Tribunal. The claim made by the claimants was resisted by the appellant as well as respondent Nos. 7 and 8 by filing their objections. On the basis of the pleadings of the parties, the tribunal framed following issues:-

(3.) In support of their claim, respondent Nos.1 and 5 besides appearing themselves as their witness examined one Mohd. Saleem. On the other hand, Udhey Bhan, attorney holder of the owner and driver of the vehicle have been examined as defence witnesses.