RENU AND ORS. Vs. NAVEEN AND ORS.

JUDGEMENT

(1.) FOR the detailed reasons recorded in the judgment of even date passed in FAO No. 5993 of 2012, titled 'Shri Ram General Insurance Company Limited v. Renu and others', the present appeal filed by the appellant/claimants, is partly allowed.

(2.) THIS judgment shall dispose of FAO No. 5993 of 2012, titled "Shri Ram General Insurance Company Limited v. Renu and others", an appeal filed by the insurance company; and FAO No. 6185 of 2012, titled "Renu and others v. Naveen and others", an appeal filed by the claimants for enhancement of the amount of compensation granted by learned Motor Accidents Claims Tribunal, Sonepat (for brevity, 'the Tribunal') vide its award dated 14.8.2012.

(3.) AS a sequel to the impact, Ravinder fell down on the road and sustained several injuries on his person. The accident was witnessed by Dinesh, son of Baljit (PW4). He (PW4) noted down the registration number of the offending vehicle. When Dinesh (PW4) was taking care of Ravinder, then taking advantage of the crowd assembled at the spot, the driver of the offending vehicle fled away from there. Ravinder was shifted to Post Graduate Institute of Medical Sciences, Rohtak, and from there he was shifted to Mansarovar Hospital, Rohtak, where he remained admitted upto 19.9.2010 and ultimately succumbed to his injuries on the same day. On the basis of statement suffered by Dinesh (PW4), FIR No. 216, dated 29.8.2010, for the offences punishable under Sections 279, 304 -A and 337, IPC, was registered at Police Station, Kharkhoda, District Sonepat. After thorough investigation, charge -sheet (report under Section 173, Cr.P.C.) was presented for the prosecution of respondent No. 5, Naveen, driver of the offending vehicle.