DIXIT KUMAR AND ANOTHER Vs. OM PRAKASHGOEL

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals witness a challenge to the judgment and order dated 25.01.2016 rendered by the High Court of Delhi in MAC Appeal No.358/2011 preferred by the appellants Dixit Kumar and Nitin Kumar (hereinafter referred to as the "opposite party") against the award dated 18.12010 of the Motor Accident Claims Tribunal, Delhi (hereinafter referred to as the "Tribunal") in MACT No.1084/2004 (old No.543/2003). By the impugned judgment and order the High Court has reduced the amount of compensation of Rs. 15,51,030.00 granted by the Tribunal to Rs. 7,90,000.00. The claim petition was made before the Tribunal by the respondent Om Prakash Goel (hereinafter referred to as the "claimant") through his son/next friend Vikas Goel under Sections 166 and 140 of the Motor Vehicles Act, 1988 claiming Rs. 20 lacs as compensation for the injuries suffered by him in the accident involving the Maruti Car No.DL-3C-F-1400 which at the relevant time was driven by the appellant Dixit Kumar. The present appeals are by both the sides, the claimant being aggrieved by the reduction of the award in amount by the High Court and the opposite party in the claim proceedings, by the denial of exoneration of liability.

(3.) We have heard Mr. Lalit Kumar, learned counsel for the opposite party and Mr. Anunaya Mehta, learned counsel for the claimant.