RELIANCE GENERAL INSURANCE CO. LTD Vs. RAJNI

JUDGEMENT

(1.) These are two appeals filed by the rival parties to assail the Award dtd. 22/1/2014 passed by learned Motor Accident Claims Tribunal, thereby, granting compensation, on account of death of Jogender, in a motor vehicular accident, which took place on 3/3/2010. On appraisal of the evidence, brought on record, vide impugned Award, learned Tribunal reached the conclusion that accident was caused due to rash and negligent driving of school bus bearing registration No.HR- 47A-3924, driven by respondent-Manjeet, as a result whereof, Jogender, who was occupant of the ill-fated motorcycle bearing registration No.HR- 43A-2840, had died.

(2.) So far as the fact of accident and the manner of the taking place of the same as well as the liability, so fastened upon driver, owner and insurer of the offending vehicle, is concerned, the same, as such, is not disputed.

(3.) However, FAO-2917-2014 has been filed by the Reliance General Insurance Company, only assailing the Award on the quantum of compensation as well as entitlement of Rajni, widow of deceased Jogender, to any compensation, on account of her re-marriage.