ORIENTAL INSURANCE CO LTD Vs. GURVINDER SINGH

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of RS.7,74,368/ - awarded for the death of Jaspreet Singh who died in a motor accident which occurred on 19.08.2009.

(2.) DURING inquiry before the Motor Accident Claims Tribunal (the Claims Tribunal) evidence was led to show that the accident was caused on account of rash and negligent driving of bus No.DL -1P -8506 by Respondent No.1 Kishan Pal. Evidence was also led that the deceased was a Matriculate and was working as a Mechanic with his uncle PW -2 Parvinder Singh.

(3.) ON the other hand, the learned Counsel for the Respondents No.1 and 2 supported the judgment and urges that the compensation awarded was just and reasonable. It was urged that the compensation awarded towards funeral expenses and towards the loss of love and affection was on the lower side. NEGLIGENCE: -