NATIONAL INSURANCE CO LTD Vs. BALDEV SINGH

JUDGEMENT

(1.) AGAINST Award dated 22.2.2003 of Motor Accidents Claims Tribunal, Jammu, in File No. 26 (claims) and File No. 28 (claims), National Insurance Company Limited, appellant, has filed CIMA No. 199/2004 and CIMA No. 200/2004.

(2.) THE facts leading of the filing of these two appeals may be summarized thus.

(3.) RESPONDENTS , in these two appeals, were traveling in truck bearing registration No. JK -02 -B -5392 on 7.2.1995, when it met with an accident at Dhakan Wali, Nagrota. The accident has been attributed to the rash and negligent driving of vehicle No. JK -02 -B -5392 by its driver. Compensation has been claimed for injuries sustained by the respondents in the motor vehicle accident.