- (1.) GURUSHARAN Sharma and Hari Shankar Prasad, JJ. - -National Insurance Company Limited has preferred this appeal challenging the award dated 10.1.1995, passed under the provisions of Motor Vehicles Act, 1939.
(2.) ON 5.6.1987, Hasta Bahadur died in a motor accident. He was dashed by a matador (BPY -4321) near power house, Hydel Project, Sikldri, while going to attend his duty. The deceased was working as Chaukidar in the said project. He was aged about 46 -47 years at the time of accident and was earning Rs. 800/ - per month. Compensation Case No. 92 of 1987 under Section 110A of the Act was filed by his sons and one of them examined himself as AW 1.
(3.) IT was established that accident took place on account of rash and negligent drive of the Matador and the vehicle was insured at the relevant time with National Insurance Company Limited.;