LEELADHAR Vs. MAHENDRA SINGH

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and award dated 29/03/2001 passed by Motor Accident Claims Tribunal, Nohar, District Hanumangarh (Additional District Judge, Nohar) in Motor Accident Claims Case No. 79/98. Vide judgment dated 29/03/2001, the appeal of the claimants was allowed and a sum of Rs. 50,000/- was awarded as compensation.

(2.) Brief facts of the case are that a jeep having registration No. D.L.5CA 7203 was insured with the respondent/Insurance Company as a private vehicle and as per the Insurance Cover Note, the Policy was 'act only policy'. The subject vehicle driven by the appellant met with an accident on 24/02/1998. In the accident, one Asha Ram died on account of the rash and negligent driving of the driver of the jeep. In these circumstances, a claim petition was filed by the legal heirs of Asha Ram before learned Tribunal.

(3.) Learned Tribunal after framing of the issues, evaluating the evidence on record and hearing learned counsel for the parties, awarded the compensation to be paid by the appellant in the present case.