NATIONAL INSURANCE CO. LTD. Vs. JANKI DEVI

JUDGEMENT

(1.) This order will dispose of FAO No.4715 of 2014 and cross objections No.24-CII of 2018 as these have emerged out of the same award dated 28.03.2014 passed by the Motor Accidents Claims Tribunal, Sirsa whereby compensation has been assessed on account of death of Bihari Dass in a motor vehicular accident that took place on 10.10.2011.

(2.) The Tribunal in application filed under Section 163-A of the Motor Vehicles Act, 1988 (in short 'the Act') has awarded compensation of Rs.4,36,000/-, detailed hereunder:-

(3.) FAO No.4715 of 2014 has been filed by National Insurance Co Ltd. (hereinafter referred to as 'the insurance company') whereas cross objections have been filed by claimants seeking additional compensation.