SEEMA GOEL Vs. NATIONAL INSURANCE CO. AND OTHERS

JUDGEMENT

(1.) The three appellants herein suffered injuries in a motor vehicular accident that occurred on 06.05.2001 involving negligent driving of car bearing registration no.DL-7CB-3625 (offending vehicle), it concededly being insured against third party risk with National Insurance Company Limited (the first respondent) for the period in question. The claim petitions (Petition No. 300-302/2003) instituted by them on 26.11.2002 were directed against the first and the second respondent, the later being the owner and driver of the offending vehicle.

(2.) The cases were clubbed for inquiry. On conclusion of the inquiry, the Motor Accident Claims Tribunal (the tribunal), by common judgment dated 05.12.2005, upheld the case as to the injuries suffered due to negligence driving of the offending vehicle. It assessed the compensation and directed the insurance company to pay.

(3.) The appellants have come up with these appeals seeking enhancement of compensation.