NATIONAL INSURANCE COMPANY LTD. Vs. POOJA AND ORS.

JUDGEMENT

(1.) Instant appeal has been filed by National Insurance Company Limited challenging award dated 23.01.2015 passed by the learned Motor Accident Claims Tribunal, Hisar (hereinafter referred to as the 'Tribunal') whereby compensation to the tune of Rs. 29,14,284/- has been awarded to claimants-respondents No. 1 to 5 on account of death of Narender.

(2.) Brief facts, as mentioned in the claim petition, are that on 10.09.2013 Narender (since deceased) was travelling on Hisar-Delhi bye-pass on motorcycle bearing registration No. HR-20-K-8809 from Hisar. He was at a moderate speed on the correct side of the road. When he reached near GO Mess, Delhi-Hisar bye-pass at 9.00 p.m. car bearing registration No. HR-20-W-9230 driven by respondent No. 6 Ravish in a rash, negligent and zig-zag manner came from Hisar side i.e. behind Narender and struck against his motorcycle.

(3.) Narender received serious injuries. Accident was witnessed by one Dalip Singh son of Subhash Saini (PW5) and Chander Shekhar, who were also travelling on Hisar-Delhi bye-pass from Auto market, Hisar by their car. They were behind Narender's motorcycle. Injured was taken to General Hospital, Hisar, thereafter shifted to Sapra Hospital at Hisar and then to V.K. Neurocare Hospital, Model Town, Hisar.