LAWS(DLH)-2018-7-410

NATIONAL INSURANCE CO LTD Vs. JYOTI & ORS

Decided On July 17, 2018
NATIONAL INSURANCE CO LTD Appellant
V/S
Jyoti And Ors Respondents

JUDGEMENT

(1.) Impugned Award of 20th October, 2016 grants compensation of Rs. 29,95,882/- with interest @ 10% p.a. to respondents-claimants on account of death of one Manish, aged 25 years in a vehicular accident on 12th September, 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:-