NEW INDIA ASSURANCE CO LTD Vs. BALWANT KUMARI

JUDGEMENT

(1.) THE appeal has been submitted to set aside the award passed by the Motor Accident Claims Tribunal, Srinagar dated 21 -11 -1998 in claim petition No. 86/97 titled Ghulam Mohd. and others Vs New India Assurance Company and others,

(2.) RECORD reveals that on 7 -6 -1997 respondent No. 2 was driving oil tanker No. JK02 -A 5582 in a rash and negligent manner and caused accident of the oil tanker with a school going boy of the age of 15 years, namely, Sajjad Ahmad who was driving a bi -cycle near Nehru Park. The said Sajjad Ahmad was injured in such a manner that he died due to the injuries.

(3.) THE claim petition filed before the Motor Accidents Claims Tribunal was allowed vide award dated 21 -11 -1998. It is the validity of this order, which has been challenged in the present appeal.