RELIANCE GENERAL INSURANCE CO LTD Vs. YASHPAL SINGH

JUDGEMENT

(1.) EXEMPTION allowed, subject to all just exceptions. The Application is allowed. The Appeal is for reduction of compensation of Rs.6,85,486/- awarded in favour of Respondents No.1 to 4 for the death of Praveen Kumar @ Mintu who died in a motor vehicle accident which occurred on 15.09.2009.

(2.) ON appreciation of evidence, the Claims Tribunal found that the accident was caused due to rash and negligent driving of truck No.HR-38M-3525 by Respondent No.5 which was owned by Respondent No.6 and insured with the Appellant. It was proved that the deceased was a bachelor and the Claimants are the three brothers and one sister of the deceased.

(3.) IT is urged by the learned counsel for the Appellant that the compensation awarded towards loss to estate is excessive and exorbitant.