NATIONAL INSURANCE COMPANY LIMITED Vs. MOHAMMAD IQBAL BHAT

JUDGEMENT

(1.) Impugned in this Appeal is Award dated 8th August 2019, given by Motor Accident Claims Tribunal, Anantnag ("Tribunal" for short), on a claim petition, bearing Claim no.18/2017, titled Mohammad Iqbal Bhat and others v. Waaseem Khan and another, directing appellant Insurance Company to pay compensation in the amount of Rs.21,40,000/- to the claimants, with right to recover the same from owner of offending vehicle, on the grounds made mention of therein.

(2.) Heard and considered.

(3.) A claim petition, as is discernible from perusal of file, was filed by claimants - respondents 1 to 5 herein, before the Tribunal, stating therein that due to vehicular accident occurred on 26th April 2017, at Kasa Garden Village Dhilwa, one Talib Iqbal alias Asif Iqbal son of Mohammad Iqbal Bhat resident of Akingam, Kokernag, suffered grievous injuries in his head and subsequently died. On presentation of claim petition, notices were issued upon respondents. Appellant Insurance Company appeared and submitted its objections. However, Owner/driver - respondent no.2, is said to have not chosen to contest claim petition and was, accordingly, set ex parte.