MAHINDER SINGH Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 3,20,000/- has been awarded to claimants/respondents No. 2 and 3 against the appellant.

(2.) THE accident dated 26th July, 2006 resulted in the death of Amandeep Kaur. The deceased was survived by her parents who filed the claim petition before the learned Tribunal.

(3.) THE deceased was aged 17 years at the time of the accident and was travelling in car bearing No. DL-1ce-7804 which was owned and driven by the appellant.