REHANA AKHTER MIR Vs. GULZAR AHMAD WANI

JUDGEMENT

(1.) Aggrieved of Award dated 10.10.2017, passed by Motor Accident Claims Tribunal, Srinagar (for brevity "Tribunal" ) on a claim Petition no.195 of 2011 titled Rehana Akhtar Mir v. Gulzar Ahmad Wani and others, saddling respondent-Insurance Company with liability to indemnify insured and pay compensation of Rs.2,75,400/- along with 6.5% interest from the date of institution of claim petition till final realization, appellants seek setting-aside thereof on the grounds made mention of in Appeal on hand.

(2.) The case set up by appellant in memo of appeal on hand is that injured, namely, Rehana Akhtar Mir D/o Abdul Qayoom Mir R/o Bemina, Srinagar, was driving the vehicle Alto and on reaching near Gangoo, Pulwama General road, hit by offending Vehicle (Tata Sumo) bearing Registration No.JK13B/7721, being driven by respondent no.1 rashly and negligently injuring petitioner. A case FIR No.11/2011 was registered in police Station Pulwama. Appellant has claimed adequate compensation from respondents.

(3.) Respondents 1 & 3 before the Tribunal filed their respective written statements.