PUSHPA Vs. LAKHVINDER SINGH

JUDGEMENT

(1.) An Appeal under Sec. 173 of the Motor Vehicle Act, 1988 has been filed by the Claimants/Appellants for enhancement of the Compensation granted by the learned Tribunal in the sum of Rs.11,93,000.00 @ 9% p.a. vide Impugned Awards dtd. 27/2/2019 and 18/4/2019.

(2.) Briefly stated, on 12/3/2015 at about 7.20 PM, on Najafgarh Nangloi Road, Near Kali Mandir, Nihal Vihar, Delhi the motorcycle of the deceased /Ram Aasre was hit from behind by the Speeding Truck - Offending Vehicle Registration No.HR-38M-6824, which was being driven rashly by the Respondent No. 1/ Lakhvinder Singh. Due to the fatal injuries sustained, he expired on the spot and was declared bought dead by Sanjay Gandhi Memorial Hospital.

(3.) The Offending vehicle was owned by Respondent No. 2/ Sh. Satvinder Singh and was insured with Respondent No. 3/SBI General Insurance Company and Co. Ltd.