NATIONAL INSURANCE COMPANY LTD Vs. RAJBIR SINGH

JUDGEMENT

(1.)

(2.) THESE three Appeals arise out of a common judgment dated 28.04.2012 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby various amounts of compensation was awarded in favour of the legal heirs of deceased Rohan Tyagi and Anuj Kumar, who died in a motor vehicle accident which occurred on 07.06.2010 and to Kuldeep Singh who suffered injuries in the earlier said accident.

(3.) THERE was no rebuttal to the evidence led by the Claimants. Thus, culpable negligence on the part of driver was sufficiently established.