DINESH KUMAR Vs. MALIRAM

JUDGEMENT

(1.) The instant appeal arises out of the impugned judgment dtd. 15/2/2018 passed by Motor Accident Claims Tribunal, Bharatpur (hereinafter to be referred to as 'Tribunal').

(2.) The claimant/appellant Dinesh Kumar (hereinafter to be referred to as 'injured'), preferred a claim petition, which was partly allowed and the compensation was granted to the tune of Rs.2,82,811.00 in MACT Case No. 166/2012.

(3.) The Tribunal on scrutiny of the entire evidence led before held that injured Dinesh Kumar suffered injuries in the motor accident on 8/3/2012. The accident occurred due to rash and negligent driving of the driver of the offending vehicle. As the offending vehicle, on the date of the accident, was insured with the Respondent No.3 - Insurance Company, the Insurance Company was liable to pay compensation to the claimant.