NATIONAL INSURANCE COMPANY Vs. SUNITA BANSAL

JUDGEMENT

(1.) MAC . APP. 339/07 is filed by the appellant Insurance Company seeking to impugn the Award dated 13.04.2007. MAC. APP. 508/2007 is filed by the claimants seeking enhancement of compensation.

(2.) THE brief facts giving rise to the claim petition is that on 16.04.2005. the deceased Dilip Kumar Bansal was standing beside the Morena Sobalgarh Road, opposite Kela Devi Lodge waiting for the bus to Birpur, the place of his residence. He was hit by a truck said to be driven at a high speed rashly and negligently and he died. He was said to be 28 years of age.

(3.) I will first deal with MAC.APP.339/2007.