NIDHI BHARGAVA Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the Final Judgment and Order dtd. 20/9/2018 (hereinafter referred to as the 'Impugned Order') [2018:DHC:6122 | 2018 SCC OnLine Del 11494] in MAC. APP. No.589 of 2018 rendered by a learned Single Judge of the High Court of Delhi (hereinafter referred to as the 'High Court') filed by Respondent No.1-Insurance Company, whereby the High Court disposed of the appeal by reducing the compensation payable to the Appellants from Rs.31,41,000.00 (Rupees Thirty-One Lakhs Forty-One Thousand) to Rs.16,97,370.00 (Rupees Sixteen Lakhs Ninety-Seven Thousand Three Hundred and Seventy) maintaining the interest awarded at the rate of 9% per annum.

(3.) On 12/8/2008, a Blue Line bus bearing Registration No.DL- 1PB-0035, being driven by one Javed Aftar in an allegedly negligent manner, hit a motorcycle bearing Registration No.DL-6SX-6483, which was being driven by Kapil Bhargava (hereinafter referred to as the 'deceased') along with his wife (Appellant No.1), as a result of which the deceased died in hospital and Appellant No.1 survived, but suffered grievous injuries.