UNITED INDIA INSURANCE CO. LTD Vs. NENU DEVI & ORS

JUDGEMENT

(1.) Heard.

(2.) The present appeal has been filed by the appellant Insurance company against the judgment and award dated 11.03.2016 passed by learned Judge, Motor Accident Claims Tribunal, Pali in MACT Case No. 115/2014.

(3.) As per facts of the case, on 28.05.2014 when the deceased Mange Singh was driving Motor cycle No. RJ 36/SB-8297 from Borimada to Saran, at that time, a Bus No. RJ 22 PA 1653 being driver rash and negligently hit the motorcycle due to which Mange Singh suffered grievous injuries and died on the spot.