RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. CHARANJIT KAUR

JUDGEMENT

(1.) The Insurance Company is in appeal impugning the award dtd. 3/10/2017 rendered by the Motor Accident Claims Tribunal, Mohali (for brevity, the Tribunal) by virtue of which the appellant(being the insurer) and respondent No.5(driver) of the offending vehicle bearing registration No. PB7AS-4593 have been fastened with liability to pay compensation of Rs.25,82,000.00 along with interest @ 6% per annum from the date of filing of the claim petition till realization on account of death of Jaswinder Singh in a motor vehicular accident caused on 11/8/2016 due to rash negligent driving of the offending vehicle.

(2.) The insurance company has challenged the award on the ground that it has unnecessarily been burdened with the liability to indemnify the claimants thattoo with an exaggerated amount, while the claimants have filed cross objections No. 103-CII of 2018 aggrieved with the compensation amount being on lower side.

(3.) During the course of arguments, it has been pointed out by learned counsel for parties that FAO No. 7228 of 2017 arising out of the same accident in respect of accidental death of Kulbir Singh has been decided by this Court vide judgment dtd. 21/12/2020 and the findings returned by the Tribunal that the accident in question had taken place due to rash and negligent driving of offending vehicle by respondent No. 5, has been upheld. Hence, counsel for the parties are ad idem that now the only issue to be adjudicated is with respect to quantum of compensation, so awarded by the Tribunal.