(1.) The instant appeal has been preferred against the impugned award dated 26.07.2010, whereby, ld. Tribunal has granted compensation for a sum of Rs.29,31,837/- with interest @ 7.5% per annum from the date of filing of the petition till the date of realization.
(2.) While granting the aforesaid compensation, ld. Tribunal has directed respondent no. 2, insured / owner of the offending vehicle to pay the compensation and has exonerated the Insurance Company from any liability.
(3.) Ld. Counsel appearing on behalf of the appellant has argued only one ground that the deceased Yashpal Chhabra died in the accident which took place on 29.12.2008 at about 2.20 AM when he was walking on road side and on reaching in front of Pankha Road, A-1/227, Janak Puri, Delhi, a speeding Motorcycle bearing no. DL-4SBJ-3201 driven by respondent no. 1 at high speed, rashly and negligently hit him and he sustained fatal injuries. On being taken to DDU Hospital, he was declared dead. Respondent nos. 1, 2 & 3 are the driver, owner / insured and insurer respectively of the offending vehicle.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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