RAM GENERAL INSURANCE COMPANY LTD Vs. SAROJ

JUDGEMENT

(1.) THIS appeal has been filed by Shri Ram General Insurance Company Ltd. (hereinafter referred to as 'the Insurance Company') against Saroj, Ajay, Atul, Bedi Devi alias Bedpati and Ram Murti -claimants and Narender Kumar -Driver of Oil Tanker No.HR -56 -1151 and Parmod Sagar Jain -Owner/respondents challenging the impugned award dated 8.1.2015 passed by the Motor Accident Claims Tribunal, Jind (hereinafter referred to as 'the Tribunal'), vide which the claim petition filed by the claimants has been accepted and compensation of Rs. 23,55,000/ - has been awarded in favour of the claimants.

(2.) I have heard learned counsel for the appellant and have gone through the record.

(3.) LEARNED counsel for the appellant argued that it is a case of contributory negligence of the vehicle driven by Rajesh (since deceased) as well as the offending vehicle as it was head on collision. Learned counsel for the appellant further argued that the income of the deceased on the basis of agriculture land at Rs. 10,000/ - per month assessed by the Tribunal is also excessive.