ORIENTAL INSURANCE COMPANY Vs. NIRJA BHATT

JUDGEMENT

(1.) THESE are two appeals which have been preferred by the Insurance Company as also by the claimants; the Insurance Company has sought a reduction in the awarded amount whereas the claimants have sought an enhancement. The impugned Award has awarded a sum of Rs.15,59,500 in favour of the claimants.

(2.) RECORD shows that the deceased was a Doctor by profession; he was retired Brigadier Prasant Narain Bhatt; on 26.06.1999 while returning from Vimhans Hospital and going towards Gurgaon, he had suffered an accident with the offending tanker as a result of which he succumbed to his injuries. Claim petition had been filed by his widow and two minor children.