BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Vs. ZARINA

JUDGEMENT

(1.) Claiming Rs. 18,00,000/- as Compensation for the death of Abdul Jalil, who died on May 02, 2007 as a result of the injuries received because of the rash and negligent driving of Truck No. JK02T-7111 near Toll Post, Nagrota, impleading the driver and owner of the vehicle, besides Bajaj Allianz Insurance Company with which the vehicle stood insured, as party Respondents, the Claimants filed a Petition before the Motor Accident Claims Tribunal, Jammu.

(2.) Abdul Jalil was stated earning Rs. 10,000/- per month from his occupation of rearing Sheep and Goats for production of meat and wool. He was survived by Mrs. Zarina, his widow, Miss Shama, his unmarried daughter besides Miss Rukhsana, minor daughter and Master Najakat Hussain, the dependent son.

(3.) The Claim was contested only by the Insurer.