NATIONAL INSURANCE CO. LTD. Vs. DEV KUMARI

JUDGEMENT

(1.) An Appeal under Sec. 173 of the Motor Vehicle Act, 1988 has been filed by the Insurance company to challenge the Impugned Award dtd. 26/8/2022, wherein a total compensation has been granted in the sum of Rs.14,52,200.00 along with interest @ 9% per annum to the Legal representatives of the deceased, Sh. Shyamal.

(2.) Briefly stated, in the early morning of 6/10/2015, at about 05:55 AM, at Road No.51, Azadpur, Delhi, a Truck bearing No. UK-04CA-0965 hit the Cyclist- Sh. Shyamal, from behind due to which he suffered fatal injuries. The injured was shifted to Babu Jagjivan Ram Memorial Hospital, where MLC No.105989/2015 was prepared and he was declared "brought dead".

(3.) FIR No.636/2015, under Ss. 279/337/304-A IPC, 1860 was registered at P.S. Adarsh Nagar, Delhi, against the Driver/ Sh. Shahid.