RELIANCE GENERAL INSURANCE CO LTD Vs. MASTER RAHUL

JUDGEMENT

(1.) These cross appeals have been filed challenging the Award dtd. 29/8/2016 (hereinafter referred to as 'Impugned Award') passed by the learned Motor Accidents Claims Tribunal, Karkardooma Courts, East District, Delhi (hereinafter referred to as the 'Tribunal') in MAC No. 11056/2016 titled Master Rahul v. Mohd. Miya S/o. Sh. Shadab Akhtar and Ors.

(2.) The above Claim Petition arises out of the Detailed Accident Report (in short, 'DAR') which reported that on April 29, 2014, around 1:00 PM, the Claimant-Rahul, a boy aged 13 years, was going to his home along with his father from Patparganj Industrial Area. He was hit by a speeding Radio Taxi bearing registration no. DL-1RT-1784, (hereinafter referred to as the 'Offending Vehicle') at Road No. 56, near the Telco Flyover, ISBT Anand Vihar. He was rushed to the GTB Hospital, where he remained under treatment till 18/6/2014. He sustained injuries that resulted in a 75% permanent disability. FIR No. 295/14, under Ss. 279/338 of the Indian Penal Code, 1860 was registered at Police Station Gazipur against the driver of the Offending Vehicle.

(3.) The learned Tribunal, on the basis of the evidence led before it, found that the accident had taken place due to the Offending Vehicle being driven in a rash and negligent manner, and awarded compensation in the following amounts: <FRM>JUDGEMENT_176_LAWS(DLH)11_2023_1.html</FRM>