NATIONAL INSURANCE CO. LTD Vs. SAFIA AKHTER

JUDGEMENT

(1.) This is an appeal preferred against the judgment and award dated 29.09.2014 passed by the Motor Accident Claims Tribunal, Pulwama, whereby an amount of Rs.3.75 lacs with a simple interest calculated at the rate of 6 % per annum from the date of filing of the claim petition, has been allowed.

(2.) Briefly material facts are as under;

(3.) A claim petition came to be filed by Safia Akhter in which it was claimed that her minor son Danish Ahmad was hit by a vehicle bearing registration No.JK03-2117(Tipper) which was on its way to Frisal from Shirpora while the said vehicle was driven rashly and negligently by Rayees Ahmad Shergujri- respondent No.1 in the claim petition.