NATIONAL INSURANCE CO LTD Vs. TSERING DOMA

JUDGEMENT

(1.) By the medium of this appeal appellant National Insurance Co. Ltd. has assailed the award dated 16.6.2003 passed by the Presiding Officer, Motor Accidents Claims Tribunal, Leh in the claim petition titled as Tsering Dolma v. National Insurance Co. Ltd.

(2.) The brief facts of the case are as under: Respondent Nos. 1 and 2 Tsering Dolma and Stanzin Dorjay filed a claim petition before Motor Accidents Claims Tribunal, Leh on 7.12.1996 with the prayer that compensation to the tune of Rs. 13,28,400 be awarded to them because one Ishey Dorje was hit by a Swaraj Mazda bearing registration No. JK-01 6893 which was being plied by Mohammad Hashim, respondent No. 4 herein, rashly and negligently on 6.4.1996 at Spituk, Leh. The deceased sustained injuries and succumbed to injuries. The deceased was 27 years of age and was labourer by profession.

(3.) The respondent Nos. 4 and 5 filed objections and have admitted the fact that the vehicle in question was involved in the motor accident and also admitted the cause of death of Ishey Dorje deceased.