ICICI LOMBARD GENERAL INSURANCE CO LTD Vs. SHAMIM AND 6 ORS
LAWS(ALL)-2017-9-318
HIGH COURT OF ALLAHABAD
Decided on September 21,2017

ICICI LOMBARD GENERAL INSURANCE CO LTD Appellant
VERSUS
Shamim And 6 Ors Respondents

JUDGEMENT

Saumitra Dayal Singh, J. - (1.) This appeal has been filed by the insurer against the award dated 28.02.2013 passed by Motor Accident Claims Tribunal/Special Judge (D.A.A.), Jhansi in M.A.C.P. No. 631 of 2010.
(2.) It is a death case. In brief, according to the claim petition, Pappan Khan was a paid driver engaged by Maqbool Khan to drive a Mahindra pickup van bearing registration no. UP 93 E - 9602, owned by said Maqbool Khan.
(3.) It was then disclosed, on 12/13.10.2010, Pappan Khan was driving the aforesaid Mahindra pickup van from Kota to Jhansi when it collided with a truck bearing registration no. UP 93 T - 4796 coming from the opposite direction. In that accident Pappan Khan received grievous injuries and died on the spot.;


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