NATIONAL INSURANCE CO. LTD. Vs. NARESH GUPTA

JUDGEMENT

(1.) An Appeal bearing MAC. APP. 540/2018 under Sec. 173 of the Motor Vehicles Act, 1988 has been filed on behalf of the Insurance Company to challenge the Award dtd. 8/3/2018 vide which a compensation in the sum of Rs.8,45,517.00 along with interest @ 9% has been granted to the Claimants on account of the demise of Smt. Geeta Devi, aged 64 years old, in a road accident, on 15/11/2013.

(2.) Briefly stated, on 15/11/2013 at about 09:00 A.M. deceased Smt. Geeta Devi along with Harish, Abhishek, Shreya, Sonia and Santosh were travelling in Santro Car which was being driven by Shri Manish. When the car reached Sampla, Jhajjar, Haryana, a Tralla bearing registration No.RJ-36GA-2321 which was being driven by its driver Bhola Ram, came from the opposite side and hit the car. Consequently, Smt. Geeta Devi, Manish and Sonia died on the spot, while Harish, Abhishek, Shreya and Santosh suffered grievous injuries. Smt. Geeta Devi was admitted in the hospital, however, during her treatment, she died on 21/11/2013.

(3.) FIR No.749/2013 u/s. 279/337/304A IPC 1860 was registered at PS Jhajjar, Haryana, against the Driver/ Sh. Bhola Ram.