RELIANCE GENERAL INSURANCE COMPANY LTD Vs. VISHNU DEVI

JUDGEMENT

(1.) PRESENT appeal as well as cross -objections have been filed against award dated 22.10.2011 by Motor Accident Claims Tribunal, Narnaul (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' awarded compensation to the tune of Rs. 6,22,000/ - on account of death of Jeet Bahadur. Appellant insurance company had preferred the appeal against the said award whereas cross objections have been filed by claimants.

(2.) RELEVANT facts of the case that on 05.10.2009 at about 5 p.m. Jeet Bahadur along with his rickshaw was standing near Punjab National Bank Mahendergarh Road, Narnaul. In the meantime a 'dumper' bearing registration No.HR -63A -3441 which was being driven by respondent No.1 in a rash and negligent manner came and struck against him. Resultantly Jeet Bahadur along with his rickshaw fell down on the road and suffered injuries. Respondent No.1 fled away from the spot after leaving his vehicle on the spot. He was taken to the hospital in injured condition and later on died on account of injuries sustained him. He was of the age of 25 years and was rickshaw puller and claimants are widow, two minor children and parents of the deceased.

(3.) RESPONDENT contested the claim petition on all accounts. 'The Tribunal' after considering the material and evidence available on file awarded compensation to the tune of Rs. 6,22,000/ -. Claimants as well as insurance company being dis -satisfied with the awarded amount of compensation are in appeal/cross -objection before this Court.