SBI GENERAL INSURANCE COMPANY LIMITED Vs. MANJIT KAUR

JUDGEMENT

(1.) Challenge in the twin appeals is to the Award dtd. 27/9/2017 passed by learned Motor Accident Claims Tribunal, whereby, compensation was granted to the claimants-appellants, on account of death of Harjinder Singh @ Gollu, in a motor vehicular accident.

(2.) On appraisal of the evidence brought on record, vide impugned Award, compensation was granted to the claimants-appellants, to the extent of Rs.19,57,000.00 together with the interest component. Even, the liability of the respondents (in the claim petition) was held to be joint and several.

(3.) Feeling aggrieved with the findings recorded by learned Tribunal, qua the fact of accident and manner of its taking place as well as the extent of compensation granted, the insurance company has filed appeal bearing FAO-1116-2018. However, thereby seeking enhancement of the compensation, the claimants-appellants have filed the appeal bearing FAO-5822-2018.