ORIENTAL INSURANCE COMPANY LTD. Vs. SHARIFAN AND OTHERS

JUDGEMENT

(1.) This appeal is of the year 2009.

(2.) The appellant Insurance Company primarily challenges the finding in respect of liability of the Insurance Company alleging that the accident in this case did not occur on account of the vehicle insured with the appellant Insurance Company. The vehicle and its driver have been unnecessarily added to the case.

(3.) The accident in this case happened on 02.09.1997. Lal Din and his wife were going on National Highway No.1, Logate Morh, Tehsil and District Kathua. They were walking on the road and Lal Din was moving across the road. It is stated that Lal Din was hit by Tata Sumo vehicle bearing registration No.JK02G/5355. As a result of which, he sustained injuries and he was taken to hospital where he was declared dead.