ORIENTAL INSURANCE CO LTD Vs. CHANDER KANTA GOEL

JUDGEMENT

(1.) THE appellant has challenged the award of the Claims Tribunal whereby compensation of Rs.24,10,000/- has been awarded to claimant/respondent No.1.

(2.) THE accident dated 13th October, 2004 resulted in the death of Gaurav Goel. The deceased was survived by his mother who filed the claim petition before the Claims Tribunal.

(3.) THERE is no merit in the contention of the appellant in as much as the deceased was driving the car on the correct side of the road at the time of the accident and the offending vehicle came from the opposite direction on the wrong side and hit the car of the deceased. The Claims Tribunal considered the entire evidence in this regard and held that the accident occurred due to the rash and negligent driving of the offending vehicle. The findings of the Claims Tribunal in this regard are reproduced hereunder:-