NATIONAL INSURANCE COMPANY LTD Vs. SUDHIR KUMAR JAIN

JUDGEMENT

(1.) THIS Appeal is directed against a judgment dated 30.04.2009 passed by the Motor Accident Claims Tribunal(the Claims Tribunal) whereby a compensation of Rs.10,02,000.00 was awarded in favour of the Respondents No.1 and 2 for the death of Archit Jain, a Software Engineer and a bachelor, aged 24 years at the time of the accident.

(2.) THE finding on negligence is not challenged by the Appellant Insurance Company. Thus the same has attained finality.

(3.) SINCE there was an allegation of forgery of the salary certificate placed on record before the Claims Tribunal, this Court by an order dated 07.05.2012 directed summoning of the concerned officer of the employer company to depose about the salary certificate. In pursuance to the same, statement of Ms. Nisha Bopanna, Senior Director, Keane India Limited was recorded who proved the certificate issued at the time of the appointment of deceased Archit Jain as Mark A and the revised salary Mark B. The genuineness of the certificate thus stands established.