LAWS(DLH)-2012-11-282

RELIANCE GENERAL INSURANCE COMPANY LTD Vs. OMWATI

Decided On November 26, 2012
RELIANCE GENERAL INSURANCE COMPANY LTD Appellant
V/S
OMWATI Respondents

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.20,35,400/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Respondents No.1 to 5 for the death of Bhagwan Singh, who died in a motor vehicle accident which occurred on 12.02.2010.

(2.) THE Appellant Insurance Company does not challenge the finding on negligence. Thus, the same has attained finality.

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