DAYA SINGH NANDAL Vs. SANDEEP

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) Briefly stated facts of the case are that, Smt. Savitri Nandal had filed a claim petition under Sec. 166 of the Motor Vehicles Act on 14/5/2008 against Sandeep-driver, Dharamveer-owner and Bajaj Allianz General Insurance Company Ltd., Hisar-insurer of Alto car bearing registration No.HR-20M-7297 claiming compensation on account of the injuries suffered by her in a motor vehicular accident, which took place on 13/8/2007, statedly on account of rash and negligent driving of Alto car in question by respondent No. 1.

(3.) On getting notice, all the three respondents appeared and contested the claim petition. Issues on merits were framed. The parties were afforded adequate opportunities to lead evidence. As a result of suffering injuries in the accident, Smt. Savitri Nandal had gone into coma and was in vegetative state with no chance of recovery. She had been examined by Medical Board from the office of Civil Surgeon, Gurgaon and she was found to be 100% disabled. The petition was partly allowed by the Tribunal, vide award dtd. 12/3/2012.