NATIONAL INSURANCE CO. LTD. Vs. TAHSIM KHAN

JUDGEMENT

(1.) BY the present appeal the appellant Insurance Company seeks to impugn the Award dated 28.08.2014.

(2.) THE brief facts which led to filing of the claim petition are that on 11.07.2013 at about 1:00 pm the deceased Sh.Shahrukh Khan was coming from Vikas Puri, New Delhi. When he reached at Dholi Piyau, near Bus stand, Nazafgarh Road, Vikas Puri, New Delhi, the offending vehicle i.e. a bus which was being driven by its driver/Respondent no. 3 in a rash and negligent manner hit the deceased. Resultantly, the deceased fell down and died.

(3.) ON compensation, the Tribunal awarded the following compensation: -