ORIENTAL INSURANCE COMPANY LTD Vs. KAMLESH

JUDGEMENT

(1.) (V.B. Gupta, J. Appellant-Insurance Company has filed this appeal against judgment dated 8th November, 2004, passed by Motor Accident Claims Tribunal, Delhi (for short as 'Tribunal').

(2.) Brief facts of this case are that on 6th August, 1997, deceased Joginder Singh, alongwith this brother Rajinder was coming back on his two-wheeler scooter No.DDP 3020, which driven by Sh. Rajinder. When they reached the crossing of Arya Samaj Road, Karol Bagh, the scooter was hit from rear left side by another two-wheeler scooter No. DL4SR 2364, driven by respondent No.7, in a rash and negligent manner. Due to the impact, scooter fell down and deceased received fatal injuries.

(3.) Vide impugned judgment, Tribunal awarded compensation of Rs.11,40,000 (Eleven lakh forty thousand only), to be paid by the appellant-Insurance Company.