NATIONAL INSURANCE CO. LTD Vs. HARPREET SINGH

JUDGEMENT

(1.) This is an appeal in a Motor Accident Claim case. Heard. I have perused the record.

(2.) On 29.09.2007, S. Amarjeet Singh (hereinafter the deceased) was travelling from Kishtwar to Jammu by a car bearing registration No. JK02 D-9212. Respondent No. 3, Inderjit Singh Bali, who was owner of the car, was on the wheel. The car met with an accident near a place called Thathri and plunged into a trench. Deceased suffered grievous injuries. He died.

(3.) Respondent Nos. 1 & 2, (hereinafter the claimants) who are the sons of the deceased, filed a claim for compensation under section 166 of the Motor Vehicles Act, 1988 (hereinafter the Act) before the Motor Accident Claims Tribunal, Jammu (hereinafter the Tribunal) against the owner and insurer (herein appellant) of the offending car.