SUSHMA SINHA Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present miscellaneous appeal is directed against the judgment / award dtd. 3/8/2017 passed by Sri Vishwa Nath Shukla, learned Presiding Officer, Motor Vehicles Accident Claims Tribunal, Ranchi in Motor Accident Claim Case No. 154 of 2011, whereby and whereunder the learned Tribunal has dismissed the claim case of the appellants.

(3.) Factual matrix of the case giving rise to this appeal is that one Lalit Prasad boarded on tempo on 10/7/2006 bearing registration No. JH-01K-7297 and reached near the bridge near Pandra Bazar Samittee, meanwhile, an unknown truck being driven very rashly and negligently dashed against the said tempo, due to which the said Lalit Prasad sustained fatal injuries and declared dead at Ratu Hospital.