ORIENTAL INSURANCE COMPANY LTD. Vs. SUMAN

JUDGEMENT

(1.) This order of mine shall dispose of an appeal filed at the instance of Insurance Company impugning the award dtd. 4/7/2015 passed by learned Motor Vehicle Accident Claims Tribunal, Gurugram (hereinafter referred to as "the Tribunal"), on the issue of quantum of compensation. Further, this order shall also dispose of cross-objections filed at the instance of Respondent No. 1 to 3-claimants seeking enhancement of compensation.

(2.) The facts, in brief, are that on 21/4/2014 at about 04:15 PM deceased-Jai Parkash was coming from Manesar to Gurugram on his Honda motorcycle bearing registration no. HR-26-CD-2673. When he reached ahead of Kadipur Industrial Area, Pataudi road, Gurugram, a tanker bearing registration no HR-55-E-3752 being driven by respondent No. 4 herein hit the motorcycle from behind due to which deceased fell down on the road and the rear tyre of tanker ran over right side of his body resulting multiple fatal injuries and he expired on the same day.

(3.) He further submits that under conventional heads as well the compensation granted is extremely on higher side and should be reduced.