NATIONAL INSURANCE COMPANY LTD Vs. HARSHALI

JUDGEMENT

(1.) These are the appeals filed by the Insurance Company and claimants respectively, challenging the common judgment and order passed by learned Chairman Motor Accident Claims Tribunal, Amravati, dated 15th July, 2011 in Motor Accident Claim Petition No. 217/2008. (The Insurance Company is praying for dismissal of claim petition by setting aside the said common judgment, dated 15th July, 2011, whereas the claimants are praying for enhancement of compensation. Both the appeals are heard together as they are arising out of the said judgment, dated 15th July, 2011).

(2.) The facts leading to the present case are that on 01.10.2006, the deceased Pravin was travelling by Luxury Bus No. MH 38 F 1555 as a fair paid passenger from Pune to Nagpur.

(3.) Respondent No. 2-Anil drove the bus in rash and negligence manner and he gave dash to three Neem Trees. Deceased Pravin sustained multiple injuries and died on the spot. At the time of death of Pravin, he was 32 years old and was holding education qualification M. Sc. (Chemistry) and MBA. He was serving as "Area Manager" for Chemical Engineering Corporation Private Ltd.