ORIENTAL INSURANCE COMPANY LIMITE Vs. MEENAKSHI
LAWS(P&H)-2019-10-30
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 04,2019

Oriental Insurance Company Limite Appellant
VERSUS
MEENAKSHI Respondents


Referred Judgements :-

SMT. SARLA VERMA AND OTHERS VERSUS DELHI TRANSPORT CORPORATION AND ANOTHER [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VERSUS PRANAY SETHI AND OTHERS [REFERRED TO]
M.R. KRISHNA MURTHI VERSUS NEW INDIA ASSURANCE CO. LTD. AND OTHERS [REFERRED TO]
MAGMA GENERAL INSURANCE COMPANY LIMITED VERSUS NANU RAM ALIAS CHUHRU RAM AND OTHER [REFERRED TO]
ASHVINBHAI JAYANTILAL MODI VS. RAMKARAN RAMCHANDRA SHARMA [REFERRED TO]


JUDGEMENT

LISA GILL,J. - (1.)This judgment shall dispose of (Oriental Insurance Company Limited Versus Meenakshi and others) and FAO No. 6650 of 2017 (Meenakshi and another Versus Satwant Singh through LRs and others), which arise out of award dated 15.04.2017 passed by the learned Motor Accident Claims Tribunal, Hoshiarpur (hereinafter referred to as the 'Tribunal').
(2.)Both these appeals have been filed challenging the quantum of compensation awarded by the learned Tribunal on account of death of Apoorva Juneja. FAO No. 6650 of 2017 has been filed by the claimants for enhancement of the compensation awarded by the learned Tribunal on account of death of Apoorva Juneja. has been preferred by the insurance company seeking reduction of the compensation.
(3.)Brief facts necessary for adjudication of the case are that the claimants i.e. parents of the deceased filed a petition under Section 166 of the Motor Vehicles Act seeking compensation on account of death of Apoorva Juneja on 17.09.2015, in a motor vehicle accident, caused due to rash and negligent driving of the offending vehicle, i.e. Truck tipper bearing registration No. PB-08-BT-9437, by respondent No.5. It is pleaded that the deceased, 21 years old at the time of the accident, was a brilliant student having a very bright future.


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