ORIENTAL INSURANCE CO LTD Vs. ADITI JAIN

JUDGEMENT

(1.) THESE four Appeals arise out of a judgment dated 19.07.2010 passed by the Claims Tribunal whereby four Claim Petitions bearing Suit No.101/2007 (MAC APP.793/2010), Suit No.93/2007 (MAC APP.790/2010), Suit No.100/2007 (MAC APP.788/2010) and Suit No.114/2007 (MAC APP.786/2010) were disposed of.

(2.) IN the accident involving a blueline bus No.DL-1P-1259 and a car No.DL-2CH-1438, the Appellants lost their entire family. Two minor girls Ms. Aditi Jain and Ms. Ridhima Jain were left to fend for themselves in the company of their aged grandmother Smt. Kusum Lata Jain. Kusum Lata Jain lost her husband Mam Chand Jain, her son Arun Kumar Jain, her daughter-in-law Renu Jain and her grandson Master Vardhan Jain. Aditi Jain and Ridhima Jain lost their grandfather Mam Chand Jain, aged 65 years, their father Arun Kumar Jain, their mother Ranu Jain and their younger brother Master Vardhan Jain.

(3.) THE Claims Tribunal took this case to be an exceptional case where the two minor girls apart from losing their parents and grandfather in the same accident, also lost their younger brother.