KASHWI AGGARWAL Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 11,58,000/- has been awarded to claimants/respondents No. 1, 3 and 4.

(2.) The accident dated 10th May, 2004 resulted in death of Nirman Aggarwal. The deceased was survived by his minor daughter and parents.

(3.) The deceased was travelling in Mahendra Scorpio Car bearing No. DL-4CR-0283 which met with an accident with a truck. The truck ran away from the spot and was not traced out. FIR ? Ex.PW3/A was registered against the driver of the truck. The appellant is the insurer of the Mahendra Scorpio Car.