NEW INDIA ASSURANCE CO. LTD. Vs. RAHUL KUMAR

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 against the award dtd. 23/5/2017 passed by the Motor Accident Claims Tribunal, Jammu awarding a sum of Rs.4,65,000.00 alongwith interest as compensation payable by the appellant/New India Assurance Company Limited, with whom the owner of the offending vehicle i.e., Tata Mobile bearing Registration No.JK02S/2017, was insured.

(2.) The accident involving the injury to the respondent took place near Domana Bridge in the morning on 9/7/2010 due to negligence of the driver-Romesh Kumar.

(3.) The appellant challenges the award inter alia on the grounds :