SHRIRAM GENERAL INSURANCE CO LTD Vs. DEEPAK KUMAR

JUDGEMENT

(1.) The appellant/insurance company has preferred the present appeal under Sec. 173 of the Motor Vehicles Act, 1988[1] assailing the impugned judgment-cum-award dtd. 4/9/2017, passed by the learned Presiding Officer, Motor Accident Claims Tribunal (West-01), Tis Hazari Courts, Delhi[2], whereby the claim petition under Sec. 166/140 of the MV Act filed by the parents (hereinafter referred to as the 'claimants-parents') of the deceased boy-Kunal, who was aged about 15 years, was allowed and they have been granted a total compensation of Rs. 10,19,640.00 with interest @ 9% per annum from the date of filing of the petition till realization.

(2.) Shorn of unnecessary details, the deceased-Kunal aged about 15 years, who was driving a Scooty bearing registration No. DL4SCD- 9679, that was involved in an accident on 7/5/2016 at about 01:00 P.M., when he was hit by a TATA Truck-407 bearing registration No. DL-1LT-6310 (hereinafter referred to as the 'offending vehicle' for brevity) driven by respondent No.3/Chhote Lal, which was owned by respondent No.4/Ravinder Singh and duly insured for third party risks with the appellant/insurance company.

(3.) The learned Tribunal vide issue No.1 found that the driver[3] of the offending vehicle was at fault and it was his rash and negligent driving that led to the accident resulting in fatal injuries to the deceased-Kunal and thus, the claim petition filed by the claimantsparents was allowed and the aforementioned compensation has been awarded to them.