LAWS(DLH)-2018-7-339

ORIENTAL INSURANCE CO LTD Vs. SABRA & ORS

Decided On July 13, 2018
ORIENTAL INSURANCE CO LTD Appellant
V/S
Sabra And Ors Respondents

JUDGEMENT

(1.) Impugned Award of 17th October, 2015 grants compensation of Rs. 14,58,384/- with interest @ 9% p.a. to respondents-claimants on account of death of one- Chand Mohd. in a vehicular accident on 5 th October, 2014.

(2.) The factual background of this case, as noticed in the impugned Award, is as under:-

(3.) On the basis of evidence led, impugned Award has been rendered by Motor Accident Claims Tribunal (henceforth referred to as "the Tribunal") and the breakup of compensation awarded is as under:- <FRM>JUDGEMENT_339_LAWS(DLH)7_2018_1.html</FRM> <FRM>JUDGEMENT_339_LAWS(DLH)7_2018_1.html</FRM>