UNITED INDIA INSURANCE CO LTD Vs. POONAM DEVI

JUDGEMENT

(1.) APPELLANT -Insurance Company has challenged the award dated 18.12.2013, passed by the Motor Accident Claims Tribunal, Rewari (hereinafter to be referred as 'The Tribunal'), whereby 'The Tribunal' awarded compensation in two separate claim petitions titled "Om Parkash Vs. Satpal and others" in MACT case RBT No.76 of 2011 and "Poonam Devi and others Vs. Satpal and others" in MACT case RBT No.149 of 2011.

(2.) RELEVANT facts for the purpose of decision of present appeal that claimants had filed claim petitions for seeking compensation as a motor vehicle accident was took place in the intervening night of 2/3.07.2011 between motor -cycle bearing registration No.HR -29P -2995 and offending car bearing registration No.HR47A -4225. Both the occupants of the motor -cycle, namely, Om Parkash and Monu sustained grievous injuries. They were taken to hospital. Monu died, whereas Om Parkash sustained grievous injuries. The matter was reported to the police. Respondents contested the claim petitions on different grounds and prayed that claim petitions be dismissed.

(3.) 'The Tribunal' after appreciating the evidence, returned the findings that the accident had taken place because of rash and negligent driving of respondent No.1 while driving car No.HR47A -4225 by rash and negligent manner, the respondents i.e. driver -owner and appellantinsurance company held liable to make payment of compensation. Being aggrieved of passing of said award, appellant -insurance company is in appeal before this Court.