NEELAM SINGH Vs. DOLPHIN INTERNATIONAL

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of Rs. 17,35,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants (the Claimants) for the death of Sunil Kumar who died in a motor vehicle accident which occurred on 20.07.1997.

(2.) In the written statement filed by Respondent No.2 (the Oriental Insurance Company Limited) it disputed the liability to pay the compensation. On appreciation of evidence, the Claims Tribunal found that Respondent No.2 being insurer of the vehicle involved in the accident was liable to pay the compensation.

(3.) In the absence of any Appeal filed by Respondent No.2, the finding on liability as also the negligence of the driver of Respondent No.1 has attained finality.