KIRAN Vs. NATIONAL INSURANCE CO. LTD. & ORS.

JUDGEMENT

(1.) The above captioned six appeals are directed against common impugned Award of 5th August, 2015 vide which claimant-Kiran, mother of the deceased has been granted compensation of Rs. 16,55,640/- and two injured-Ravinder Kumar and Kannu have been granted compensation of Rs. 29,82,633/- and Rs. 11,67,014/- respectively with interest.

(2.) Above captioned first three appeals have been filed by claimants for enhancement of compensation whereas the remaining three appeals are preferred by the Insurance Company. Learned counsel for the parties submit that the question raised in these appeals are identical and so, these appeals/cross-appeals have been heard together and are decided by this common judgment.

(3.) The facts in brief, as noted in the impugned Award, are that on 20th August, 2013 the injured-Ravinder Kumar was driving a motor rickshaw in which Ashish Kumar (since deceased) and injured-Kannu, were travelling and at about 12.20 a.m. when they reached in front of Airport T-3, New Delhi, all of a sudden a Tata Tanker bearing registration No. HR-38-F-3837 driven by Vinod Kumar Mishra in rash and negligent manner came at a high speed and hit the motor rickshaw from the back side, as a result of which passengers in the rickshaw sustained injuries. The injured persons were removed to Jai Prakash Narayan Apex Trauma Centre, AIIMS, New Delhi where Ashish Kumar was declared brought dead.