M/S. GAUTAM ELECTRONICS Vs. LADU LAL

JUDGEMENT

(1.) This appeal is directed against judgmentaward dated 20.03.2015 passed by the Motor Accident Claims Tribunal, Shahpura, District - Bhilwara ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs. 2,49,940/- as compensation alongwith interest @ 7% per annum from the date of application i.e. 14.10.2010, however, the respondent No. 2-Insurance Company has been exonerated from payment of compensation.

(2.) The application was filed by the claimant for the injuries suffered by him on account of accident, which occurred on 28.04.2010. It was alleged that Tempo No. RJ-36-GA-0830 was being driven rashly and negligently by its driver, which resulted in the accident.

(3.) The owner and driver put in appearance and alleged that the injured himself was negligent. Further plea was taken that the Insurer of the vehicle was liable for payment of compensation.