NEW INDIA ASSURANCE CO. LTD Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Petitioner has filed this petition for the issuance of an appropriate writ in the nature of certiorari quashing the impugned order dtd. 26/9/2017 passed by respondent No.1 i.e. Claims Settlement Commissioner (under Solatium Fund Scheme 1989).

(2.) Perusal of the record would show that an amount of Rs.2.00 lacs has been granted as compensation in respect of death of Chand Ram in an accident arising out of hit and run case. The accident took place on 15/2/2010. Respondent No.1 has passed the following order on 26/9/2017:-

(3.) Learned counsel for the petitioner submits that at the relevant time when accident took place, an amount of Rs.25,000.00 was fixed in hit and run case under Sec. 161(3)(a) of the Motor Vehicles Act, 1988.