ORIENTAL INSURANCE CO. LTD Vs. NIYAMAT

JUDGEMENT

(1.) This misc. appeal has been tiled by the appellant insurance company against the award. dated 7.5.2003 passed by learned Judge, Motor Accident Claims Tribunal, Baran (for short the learned Tribunal') in claim petition No. 26/2000.

(2.) Brief facts of the case are that on 10.2.2000 deceased was travelling in Jeep No. MP-25-9839 along-with carton of eggs to Gugor fair. Due to rash and negligent driving deceased fell from the jeep resulting in death.

(3.) FIR was lodged regarding this incident. Thereafter, claimants respondents filed claim petition before the learned Tribunal. Notices were issued. Written statement was filed. The issues were framed. Thereafter, the learned tribunal after hearing both the parties passed the impugned award. Hence, this misc. appeal before this Court.