ORIENTAL INSURANCE CO LTD Vs. HARI OM GOEL

JUDGEMENT

(1.) THE Appellant Oriental Insurance Company Limited impugns a judgment dated 12.07.2011 whereby several Claim Petitions including Suit No.01/06/2011 (out of which the present Appeal has arisen) were decided. A compensation of Rs.8,14,048/- was awarded for the death of deceased Shashi Bala who died in a motor accident which occurred on 11.05.2006.

(2.) RESPONDENTS No.1 to 4's case before the Claims Tribunal was that on 1.05.2006 at about 5:00 A.M. the deceased Shashi Bala along with other relations was travelling in a Toyota Qualis No.HR-55D-0654. The vehicle (Toyota Qualis) was being driven in a rash and negligent manner by Respondent No.5. The vehicle went out of control and fell in a deep trench resulting into injuries to the occupants of the Toyota Qualis. In case of Shashi Bala, the injuries proved fatal.

(3.) FOLLOWING contentions are raised on behalf of the Appellant:-