UNITED INDIA INSURANCE CO. LTD Vs. GURMEET SINGH

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts. By this order, two above-referred connected appeals arising from a common award passed by the Motor Accidents Claims Tribunal (hereinafter referred to as "the Tribunal") while directing the Insurance Company to pay compensation of Rs.15,79,664.00 shall stand disposed of. One appeal has been filed by the Insurance Company with a prayer to set aside the award of the Tribunal whereas in the other appeal, the claimants pray for modification of the award by way of enhancement in the compensation.

(2.) The Tribunal, after appreciating the pleading, framed the following issues:-

(3.) The claimants, in order to prove their case, examined Gurmeet Singh, the father of the deceased as CW-1 whereas Pargat Singh was examined as CW-2. Hakam Singh, Senior Supervisor, Record Office, DMC Hospital, Ludhiana, was examined as CW-3.