IFFCO TOKIO Vs. SAKEENA BEGUM & ORS

JUDGEMENT

(1.) This appeal is under Section 173 of the Motor Vehicles Act, 1988 against the award of the Motor Accidents Claim Tribunal, Ramban in File no. 53/2010 dated 26.11.2012 titled "Sakeena Begum and others v. Sushma Baloria and others" vide which the learned Tribunal awarded a sum of Rs.14,60,000/- along with pendentelite and future interest @ 7.5% per annum to the claimant Nos. 1 to 5.

(2.) Briefly stated the facts of the case are as under:- The deceased, Mohd. Shafi S/o Ghulam Ali Gujjar R/o Hingni Tehsil and District, Ramban, while walking by road side was hit by Vehicle No. JK02W/7448 (Santro Car) which was being allegedly driven rashly and negligently by respondent No.7. Thus, the claim petition was filed against the driver, owner and the Insurance Company for compensation under Motor Vehicles Act, 1988.

(3.) On the basis of the pleadings of the parties, the learned Tribunal framed the following issues:-