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Judgment
The Insurance Company has come up in this appeal challenging the award of Rupees Two Lakhs as granted by the learned Tribunal vide its judgment and order dated 27.3.2015 in MACT No. 14/2014.
The accident occurred on 30.7.2008 at 06:00 AM when the claimant Shri Laxmi Datt Pandey @ Laxman, aged about 28 years, was driving his taxi Alto car no. UA04E-4276 from Haldwani to Gangoli Haat. Suddenly, a boulder roll down from upside and hit the car causing Shri Pande seriously injured. He got his medical treatment done in various hospitals and ultimately declared 100% disabled by a panel of doctors in Jai Prakash Narayan Apex Trauma Center.
The nature of a policy was a packaged one and in that too Rs. 100/- premium was paid covering the compulsory personal accident of the driver-cum-owner.
I think there is no scope for interference in the award granted by the Tribunal.
This appeal is hereby dismissed.
The amount which is lying deposited in the High Court including the compulsory statutory deposit shall be remitted back to the learned Tribunal along with the interest accrued thereon. The entire amount shall be released in favour of the claimant-injured at the earliest.
LCR be sent back.