IFFCO TOKIO GENERAL INSURANCE CO LTD Vs. SAJJANPATI

JUDGEMENT

(1.) These appeals have been filed challenging the Award(s) dtd. 4/6/2018 (hereinafter referred to as the 'Impugned Awards') passed by the learned Motor Accident Claims Tribunal, North-West District, Rohini Courts, Delhi (hereinafter referred to as the 'Tribunal') in MACT case No.450274/2016, titled Sajjanpati @ Sajna and Anr. v. Sumit and Ors. (MAC.APP. 920/2018) and MACT case No.450220/2016, titled Sanju Rani and Ors. v. Sumit and Ors. (MAC.APP.922/2018).

(2.) As the above Claim Petitions claimed compensation for the death of two persons who died in the same accident, and as common questions arise for consideration in these appeals, they are being considered and disposed of by way of this common judgment.

(3.) While MAC.APP.920/2018 and MAC.APP.922/2018 have been filed by the IFFCO Tokio General Insurance Company Limited (hereinafter referred to as the 'Insurance Company'), MAC.APP 254/2019 has been filed by the owner of the car bearing registration no.HR-79-3123 (hereinafter referred to as the 'Offending Vehicle'), and MAC.APP.20/2021 has been filed by Sh.Sumit, who was alleged by the claimants in the two Claim Petitions before the learned Tribunal to be the driver of the offending vehicle at the time of the accident.