NATIONAL INSURANCE COMPANY LTD Vs. SALIM

JUDGEMENT

(1.) BY the present two appeals the appellant impugns the common Award dated 22.02.2010.

(2.) THE brief facts are that Mr.Ahsan and Mr.Zulfikar lost their lives on 13.01.2006 in an accident. Both were travelling on a motorcycle when the accident occurred on the main road Zafrabad, Delhi. The motorcycle is said to be owned by Mr.Pritpal Singh, respondent No.2. Claim petitions under Section 163A of the M.V.Act were filed against the owner and the appellant Insurance Company.

(3.) BASED on the evidence on record, the Tribunal concluded that the factum of the death of the deceased persons in the motor accident involving the motorcycle stands established. In the case of Ahsan, the sole claimant, namely, the father was awarded a compensation of Rs.7,42,000/ -. In the case of Zulfikar, the claimants namely, the parents were awarded a compensation of Rs.5,47,500/ -.