RELIANCE GENERAL COMPANY LTD. Vs. DHARMENDER AND ORS.

JUDGEMENT

(1.) This appeal has been filed by Reliance General Insurance Company Limited against the award dated 31.01.2013, whereby Motor Accident Claims Tribunal, Jind (later referred to as the Tribunal) on the petition under Section 163-A of Motor Vehicles Act, 1988 (later referred to as the Act) allowed compensation of Rs. 1,99,500/- for the death of Shruti daughter of claimants, due to the hitting of motorcycle bearing registration No.HR-31-C-2913 on which the deceased was riding with her uncle Randhir Singh and cousin Sidharth while going to school by truck bearing registration No.HR-63A-1427 (later referred to as the offending vehicle) being driven by respondent No.3 Lakhmi (respondent No.1 in the claim petition).

(2.) The facts regarding this incident is mentioned in para 24 of the petition reads as follows:-

(3.) In the written statements filed by respondent No.1, respondent No.2 and respondent No.3 separately, the alleged incident/accident was denied.