KARU PRASAD Vs. MR CHRIEST FULCHAND BARA

JUDGEMENT

(1.) A Fiat Car (WWF-3544) belonged to Mr. Chriest Fulchand Bara, who was residing In Sector VIB of Bokaro Steel City. It was insured under comprehensive policy effective from 26.6.1990 to 25.6.1991 with National Insurance Company Limited.

(2.) On 30.6.1990, Mr. Bara in the morning went to attend his duty by the said car and thereafter driver returned back with the car.

(3.) On 9.11.1990 appellants filed claim application under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') for compensation on account of death of Radha Devi, who was dashed by the said Fiat Car, sustained grievous injuries and died after four hours in Bokaro General Hospital.