NATIONAL INSURANCE CO. LTD. Vs. SUKHPAL SINGH

JUDGEMENT

(1.) This set of four appeals which are connected shall stand disposed of.

(2.) Challenging the correctness and validity of the award passed by the Motor Accident Claims Tribunal on 2/3/2017, the Insurance Company has filed three appeals, whereas, the fourth appeal has been filed by the claimants. In an automobile accident Harpreet Singh aged about 12 years lost his precious life, whereas, his father Sukhpal Singh and another person Gurpreet Singh suffered injuries.

(3.) Three claim petitions were filed under Sec. 166 of the Motor Vehicles Act, 1988. The Tribunal while allowing the claim petitions assessed the amount of compensation in the following manner:-