UNITED INDIA INSURANCE CO LTD Vs. KAMLI DEVI

JUDGEMENT

(1.) - This appeal has been preferred against the award dated 14. 12. 2007 passed by the Motor Accidents Claims tribunal, Jaipur District, Jaipur in a Claim petition No. 221 of 2007 whereby a sum of Rs. 4,69,000 has been paid as compensation on account of death of 29 years old person, leaving behind the claimants, in a road accident on the ground that driver of the offending vehicle was not possessed of a valid licence.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) THE accident took place on 29. 5. 2005 while deceased Shankar Lai and Chhitar-mal were going to their village from Dausa in a jeep No. RJ 14-T 5629 and when they reached near village Zirota Khurd at about 11. 45 a. m. met with an accident caused due to negligence of the driver of Maruti van no. RJ 29-T 100. Claim petition was filed which was contested by the other side. On appreciation of evidence impugned award has been passed.