BRANCH MANAGER, NEW INDIA ASSURANCE COMPANY LIMITED Vs. SUGHIYA DEVI

JUDGEMENT

(1.) Insurance Company is in appeal against the judgment and award of compensation in Title (Motor Vehicle) Suit No.8 of 2009 whereby and whereunder liability to pay compensation under Sec. 166 of the Motor Vehicle Act, 1988 has been fixed on the appellant-Insurance Company and opposite party no.6.

(2.) As per the case of the claimants, the deceased- Radhey Das was travelling on a pick-up van bearing registration no.JH 11E 3599 along with other co-passengers which met with an accident with a bus bearing registration no.WB 37A 4140. In this accident, one Radhey Das and another Nunu Lal Verma died. Claims are the dependents of Radhey Das.

(3.) It is alleged that the accident took place due to rash and negligence of the driver of the pick-up van bearing registration no.JH 11E 3599 and the bus.