SHRIRAM GENERAL INSURANCE COMPANY LTD Vs. SASANGAN V

JUDGEMENT

(1.) A car and a bus collided on 2.2.2010. The driver of the car sustained injuries in the accident. He moved the tribunal for compensation. He alleged that the accident was the result of the rash and negligent driving of the bus. He impleaded the driver, owner and the insurer of the bus besides the owner and insurer of the car. The tribunal found that the driver of the bus was negligent. Under different heads the tribunal awarded the claimant a compensation of Rs 15,15,657/-. The insurer of the bus was directed to deposit the amount awarded as compensation.

(2.) The appellant is the insurer of the bus. The claimant died after the passing of the award by the tribunal and before the filing of the appeal. The deceased claimant is shown as the 1st respondent in the memorandum of appeal. His widow, son and mother are shown in the memorandum as respondents 2, 3 and 6 respectively. Respondents 4 and 5 in the appeal are respectively the owner and insurer of the car. The driver and owner of the bus are not made parties in the appeal since the appellant admits the policy of insurance. The widow and the son of the claimant filed cross-objection seeking enhancement in compensation. The mother of the deceased who is the 6th respondent in the appeal is made a respondent in the cross-objection also. The parties except the claimant are referred to in this judgment as they are shown in the memorandum of appeal.

(3.) Heard the learned counsel appearing for the respective parties.