NATIONAL INSURANCE COMPANY LTD Vs. POONAM

JUDGEMENT

(1.) THE Appellant National Insurance Company Limited seeks reduction of compensation of Rs.15,83,000.00 awarded for the death of Jitender who died in a motor vehicle accident which occurred on 15.11.2009.

(2.) IT is alleged that on 15.11.2009 at about 4:30 P.M. deceased Jitender was returning to his residence in Village Chhawla on his two wheeler No.DL - 4S -AH -2119, when he reached Samalkha red light, Dwarka, a Maruti Van No.DL -2C -AH -4592 being driven by Respondent No.6 Purushottam Pandey in a rash and negligent manner struck the two wheeler, as a result of the forceful impact, the deceased fell down and received grievous injuries. He was immediately removed to Ayushman Hospital where he succumbed to the injuries.

(3.) THE following contentions are raised on behalf of the Appellant Insurance Company : -