BALWANT SINGH AND ANOTHER; MANASVI JAIN Vs. CHAIRMAN/M D , DELHI TRANSPORT CORPORATION AND OTHERS; BALWANT SINGH AND OTHERS

JUDGEMENT

(1.) Both these appeals are being taken up together for adjudication as have arisen out of the same judgment rendered by the Tribunal/District Court, Chamoli on 14.08.2007.

(2.) The accident occurred on 26.10.2004 at 3:45 P.M. on Roorkee-Haridwar Road, where a Maruti Car dashed with Delhi Transport Corporation owned Bus. The Car was being driven by its owner Mr. Suresh Chandra Jain, who was travelling along with his wife and personal servant Mr. Mohan Singh. All three died. The Car and the Bus both were insured with the same Insurance Company.

(3.) Claim Petition was filed by LRs of the deceased couple, it was ultimately ruled that since both the vehicles were covered under the National Insurance Company, hence the award was liable to be satisfied by such insurer.