RELIANCE GENERAL INSURANCE CO. LTD Vs. REENA

JUDGEMENT

(1.) This appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act") assailing award dtd. 17/1/2015 by the Presiding Officer, MACT, Central District, Delhi in Suit No. 188/2010 titled as "Smt. Reena & Ors. v. Shri Sandeep & Ors." The Tribunal held that the claimants were entitled to Rs.26,11,000.00 with interest @ 9% p.a. from the date of filing the claim. The wife of the deceased, Reena was held entitled to 50%, and the parents were held entitled to 25% each of the awarded amount.

(2.) Respondent No. 1 is widow of Late Rajiv Singh while respondent no. 2 and 3 are mother and father of deceased Rajiv Singh, respectively. The deceased succumbed to injuries sustained by him in a road accident.

(3.) On 2/12/2009, at about 9:30 P.M. the deceased, Rajiv Singh, was travelling along with one Sandeep, the driver of the vehicle, which was loaded with vegetables, bearing registration No. DL 1 LG 8898 (Tata 407). Their vehicle met with an accident near Maan Dhaba, Murthal, District Sonepat, Haryana and Rajiv Singh was rushed to the local government hospital. From there he was moved to Lok Nayak Jai Prakash Hospital Delhi, where he succumbed to his injuries on 3/12/2009. The accident was attributed to rash and negligent driving of Sandeep.