ORIENTAL INSURANCE COMPANY LIMITED Vs. KALU RAM

JUDGEMENT

(1.) Leave granted.

(2.) These cross-appeals arise out of the common judgment dtd. 8/8/2022 passed by the High Court of Delhi [For short, 'High Court'] in MAC.APP. No. 79 of 2018 and MAC.APP. No. 702 of 2018, whereby the High Court dismissed the appeals preferred by the insurer as well as the claimants and affirmed the award dtd. 30/11/2017 passed by the Motor Accident Claims Tribunal [For short, 'Tribunal'], Saket Courts, New Delhi, in Suit No. 3059 of 2016.

(3.) The case arises out of a motor vehicular accident that occurred in the early hours of 11/6/2013. The deceased, Akash Kumar, aged about 20 years, was travelling in a Wagon-R car bearing registration No. DL-6CH-6143, driven by his roommate, Nikhil Kumar Jain. At about 3:00 a.m., when the vehicle reached near Andrews Ganj Bus Stop on the BRT Corridor, Delhi, it collided with a truck bearing registration No. HR-55B-0379.