NATIONAL INSURANCE CO LTD Vs. SUSHILA DEVI

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 08.02.2012, whereby the ld. Tribunal has granted compensation as under: <FRM>JUDGEMENT_3628_ILRDLH23_2013.htm</FRM>

(2.) THE brief facts of the case are that on 30.10.2004 at about 9.45 PM, deceased was returning home on his Scooter bearing no. HR -26J - 7568 from his place of work. When he reached near Village Mangla Puri, a Maruti Car bearing no. DL -2C -R -7058 being driven in a rash and negligent manner came from behind and hit the Scooter. Due to forceful impact, deceased fell down on the road and was removed to AIIMS, where Doctor declared him brought dead. Accordingly, a case was registered vide FIR no. 662/2004 at PS -Mehrauli, the same is Ex.CW1/C.

(3.) LD . Counsel submitted that on 16.03.2005, mechanical inspection of the vehicle was carried out and it was noted that damages were fresh, whereas the accident occurred 4 1/2 months prior to the date of the mechanical inspection.