NATIONAL INSURANCE COMPANY LIMITED Vs. GEETA ALIAS KAILASHI

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the order dated 11.09.2009 passed by Motor Accident Claims Tribunal, Tonk in claim petition No.528/2007 whereby the tribunal awarded a sum of Rs.18,20,096/- along with the interest @ 6% per annum from the date of filing of the claim petition till realisation.

(2.) Brief facts given rise to this appeal are that the respondentsclaimants filed a claim petition under Section 166 and 140 of the Motor Vehicles Act, 1988 (in short "the Act of 1988"?) wherein it was averred that on 12.07.2007, one Lala Ram husband of the respondent-claimant No.1 and father of the respondents-claimants Nos.2 and 3, while riding a motor-cycle towards Deoli was hit by a bus bearing No. RJ-20P-5862 and sustained grievous injuries and succumbed to the injuries later on.

(3.) The reply to the claim petition was filed by the appellant wherein it denied the averments made in the claim petition.