NATIONAL INSURANCE COMPANY LIMITED Vs. MADHURI & ORS.

JUDGEMENT

(1.) This appeal has been filed by the insurance company challenging order dated 26-2-2010 passed by the Motor Accident Claims Tribunal, Jammu.

(2.) It is a case of fatal accident.

(3.) In the finding of the learned Tribunal, negligence has been found on the part of the driver and liability fastened on the owner to compensate the claimants as well as the insurance company. The insurance policy is not in dispute.