KOTAK MAHINDRA GIC LTD. Vs. PARVATI BASNET

JUDGEMENT

(1.) The aforesaid two Appeals arise from the Award dtd. 31/8/2022 and shall be decided together. The Tribunal awarded a compensation in the sum of Rs.31,86,556.00 along with interest @8% per annum to the Claimants on account of demise of Sh. Dilip Kumar in a road accident on 21/1/2019.

(2.) Briefly stated Sh. Dilip Kumar was driving his TVC Moped bearing Registration No.UP-16-BP-3050 and was descending from the flyover towards Noida in front of Mayur Vihar-I Metro Station. He was hit by Mahindra Bolero car bearing registration No.DL-1LY-5407 which was being driven by the Respondent driver, Sh. Dheeraj Kumar in a rash and negligent manner. Consequent to the accident Dilip Kumar, suffered fatal injuries.

(3.) FIR No.22/2019 under Sec. 279/338 IPC was registered. On completion of investigation Chargesheet was filed against Sh. Dheeraj Kumar.