SARLA DEVI Vs. RELIANCE GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal has been preferred by the Appellants challenging the order dtd. 12/9/2017 (hereinafter referred to as "impugned order ") passed by the High Court of Punjab and Haryana at Chandigarh (hereinafter referred to as "the High Court ") in F.A.O. No. 3633 of 2015, wherein the High Court allowed the appeal, and modified the compensation amount awarded by the Motor Accident Claims Tribunal, Rohtak (hereinafter referred to as "Tribunal ") vide award dtd. 23/2/2015 in M.A.C.T. Case No. 117 of 2012, thereby granting a total compensation of Rs.7,70,400.00 to the Appellants.

(3.) On 23/7/2012, at about 9:00 PM, Sachin Kumar (hereinafter referred to as "deceased ") was travelling from Jhajjar to Rohtak on motorcycle bearing Registration No. HR- 12H-2221, driving on the correct side of the road and at a moderate speed. When he reached near Pehlwan Dhaba on Rohtak-Jhajjar Road, near village Karontha, a Trolla bearing Registration No. RJ-14GC-8428, being driven rashly and negligently at a high speed from the opposite direction, came onto the wrong side of the road and collided with the motorcycle. Due to the impact, the deceased sustained fatal injuries and died on the spot.