RELIANCE GENERAL INSURANCE CO.LTD. Vs. MANOJ

JUDGEMENT

(1.) These two appeals arise out of the award dated 7.3.2012 passed by the Motor Accidents Claims Tribunal, Rewari (for short 'the Tribunal).

(2.) One appeal has been filed by the Insurance Company challenging the awarding of compensation itself and the second appeal has been filed by the claimants for enhancement of the compensation. Since both the appeals arise out of the same award and are result of the same accident, these are being decided by a common order.

(3.) Brief facts of the case are that on 29.10.2010, Bhim Singh @ Ranbir lost his life in a motor vehicular accident. He was hit by the offending vehicle bearing registration No.HR-55L-0976 which was rashly and negligently driven. FIR No.197 dated 29.10.2010 was registered at Police Station, Kosli.