RAM SUMERI Vs. ORIENTAL INSURANCE CO REGD
LAWS(ALL)-2011-5-125
HIGH COURT OF ALLAHABAD
Decided on May 10,2011

RAM SUMERI Appellant
VERSUS
ORIENTAL INSURANCE CO. REGD. Respondents

JUDGEMENT

- (1.) THE FACTS Moti Lal (the Deceased) was going on foot at 18:00 hours on 4.2.1994. He was overrun by truck No. DIG 1536 (the Truck) that was coming from Allahabad and going to Kanpur. He died on the spot.
(2.) An FIR of the incident was also lodged by the brother of the Deceased at 17:00 hours. It was registered as case Crime No. 31 of 1994 under Sections 279 and 304 IPC, PS Puramufti, district Allahabad. In the FIR, the Truck namely DIG-1536 was mentioned.
(3.) The mother of the Deceased (the Claimant) filed Claim Petition No. 262 of 1994. In order to prove her claim, she examined herself as PW-1 and Sri Moti Lai (an eye-witness) was examined as (PW-2).;


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