RELIANCE GENERAL INSURANCE CO LTD Vs. MEENA

JUDGEMENT

(1.) IT is reported by the learned counsel for Respondents that Respondent no.3 Priya had died after passing of the award. She was the unmarried daughter of Prem Chand i.e. sister of deceased Amar, a bachelor. There is no other legal heir of Respondent no.3. Her LRs are already on record. Her name is ordered to be deleted from the array of parties.

(2.) THE Appellant Insurance Company impugns judgment dated 07.04.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) on the ground of negligence as well as the quantum of compensation.

(3.) WHILE dealing with the issue of negligence, the Claims Tribunal held as under: