NATIONAL INSURANCE COMPANY Vs. HARPAL SINGH @ HARPHOOL SINGH

JUDGEMENT

(1.) THE present appeal is filed seeking to impugn the Award dated 28.7.2006 by the appellant/insurance company.

(2.) THE brief facts which led to filing of the claim petition are that the claimant, namely, respondent No.1 on 4.8.2003 was injured while going to his house to Ambika Vihar, Paschim Vihar on his two wheeler scooter. Near Behra Enclave at the outer ring road he was hit by a motorcycle said to be driven rashly and negligently by respondent No.2 and the motorcycle was owned by his sister respondent No.3.

(3.) BASED on the evidence on record the Tribunal concluded that the negligence of the claimant Harpal Singh/respondent No.1 can be stated to the extent of 25% to which he contributed to the damage.Respondent No.2 on the other hand contributed 75%. Compensation of Rs.1,33,000/ - was awarded as follows: - <FRM>JUDGEMENT_440_LAWS(DLH)5_2015.htm</FRM>