NATIONAL INSURANCE CO.LTD Vs. ROOPA

JUDGEMENT

(1.) Insurer is in appeal impugning the award passed by the Motor Accident Claims Tribunal, Jhajjar (hereinafter referred to as 'the Tribunal') in MACT Case No.53 of 2012, dtd. 8/4/2013.

(2.) Claim petition was filed under Sec. 163-A of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the 1988 Act') seeking compensation on account of death of Sanjay, who was driving vehicle bearing registration No.DL-2CAA-5308.

(3.) As per the contents of the claim petition, on the night of 18/1/2010 at about 9.30 p.m. Maruti Omni Car bearing RC No.DL- 2CAA-5308 driven by the deceased was hit by an unknown vehicle. Resultantly, driver Sanjay suffered multiple fractures. Offending vehicle ran away from the spot taking benefit of fog. Injured was taken to General Hospital, Bahadurgarh where he was declared brought dead.