NEW INDIA ASSURANCE CO. LTD. Vs. RADHA NIGAM

JUDGEMENT

(1.) CM No. 19915/2014 (Exemption)

(2.) BY the present appeal the appellant seeks to impugn the award dated 09.09.2014. The brief facts giving rise to the claim petition are that on 14.03.2003 Shri Manish Nigam (deceased) along with his friends Shri Anish Jain, Shri Ansul Khandelwal and Shri Chhayan Gupta were travelling in Baleno car bearing no. DL -9CB -1071 which was being driven by Shri Manas Bansal in a rash and negligent manner. At about 11.55 PM the car reached Prithvi Raj Road. It collided with an ambassador car bearing no. DL -7CC -5301 as a result of which Shri Manish Nigam, Shri Anish Jain and Shri Anshul Khandelwal died and Shri Chhayan Gupta sustained grievous injuries. Injured were taken to Dr. RML Hospital.

(3.) IN the present appeal, the appellant seeks to enhance the quantum of compensation awarded by the Tribunal. Based on the evidence on record a total compensation of Rs.16,50,000/ - was given by the Tribunal, the details thereof are as follows: -