RELIANCE GENERAL INSURANCE CO LTD Vs. OMWATI

JUDGEMENT

(1.) THE Appellant Reliance General Insurance Company Ltd. impugns judgment dated 14.04.2010 whereby a compensation of Rs. 33,90,726/- was awarded for the death of Head Constable Jagvir Singh who died in a motor accident which occurred on 30.07.2008.

(2.) THE only ground of challenge is that there was contributory negligence on the part of deceased Jagvir Singh. Thus, the Appellant Insurance Company was not liable to pay the entire amount of compensation.

(3.) DURING evidence Respondent Nos.1 to 3 produced Constable Sudhir Singh who testified about the manner of the accident. He deposed that after striking down the deceased, the truck driver did not stop. He fled away and was apprehended at a distance of 150 yards and was brought back to the spot.