ORIENTAL INSURANCE CO. LTD. Vs. SANDEEP SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-Insurance Company against the award dtd. 13/9/2021 passed in the claim petition bearing CNR No. HRPK01-003350-2017 filed under Sec. 166 of the Motor Vehicles Act, 1988 by the learned Motor Accident Claims Tribunal, Panchkula (Haryana) (for short, 'the Tribunal') whereby the claimant was granted compensation to the tune of Rs.45,000.00 and the Insurance Company was held liable to pay the compensation but no recovery rights were granted to the appellant-Insurance Company.

(2.) Brief facts of the case are that on 11/7/2017 Jaspreet Kaur along with other claimants i.e Surender Singh, Raju and others were travelling in the three wheeler bearing registration No. HR-68-B-7394 and were coming from Ravi Dhaba, Jholuwal to village Madhanwala. At about 8:30 A.M, when they reached near village Nanakpur, District Panchkula, in the meanwhile, a Cruzer Taxi bearing registration No. 68-B-6604 being driven by respondent No. 2 rashly and negligently at a very high speed came from opposite side and hit against the three wheeler. Due to the impact of the accident, the claimants and driver of the three wheller fell down on the road. All the claimants received multiple and grievious injuries. FIR No. 224 dtd. 11/7/2017 was registered at P.S. Pinjore, District Panchkula under Sec. 279/337/338/427 of IPC regarding this accident.

(3.) Upon notice of the claim petition, respondents appeared and admitted the factum of compensation.