NATIONAL INSURANCE COMPANY LIMITED Vs. GANESH CHANDRA MANDAL

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel for respondents.

(2.) The present appeal has been filed challenging the legality of the impugned judgment/award dated 01.11.2017 passed in Compensation Case No. 58 of 2016 by the District Judge-III-cum-Motor Vehicles Accident Claims Tribunal, Jamshedpur.

(3.) The brief facts of the case is that on 27.12.2015 at about 8.30 PM the deceased Tapash Mandal @ Tapash Kumar was going to picnic from Chandil along with his friends. In the way, when they reached Chandil Kandra, Main Road, Near Nilanchal Company then a pick-up van bearing registration no. JH-05AP-7027 was being driven rashly and negligently dashed the motor cycle of Tapash Mandal @ Tapash Kumar and Anup Patel due to the said accident both fell down on the road and badly injured as a result of which Tapash Mandal @ Tapash Kumar died on the spot and his friend Anup Patel with the help of the local people admitted in the MGM Hospital for treatment and in course of the treatment he succumbed due to his injuries.