LAWS(P&H)-2018-12-140

UNITED INDIA INSURANCE COMPANY LTD Vs. RUPINDER KAUR

Decided On December 19, 2018
UNITED INDIA INSURANCE COMPANY LTD Appellant
V/S
RUPINDER KAUR Respondents

JUDGEMENT

(1.) Motor Accident Claims Tribunal, SAS Nagar, Mohali (later referred to as 'the Tribunal') vide award dtd. 27/10/2017 allowed compensation of Rs.19,45,000.00 for death of Gurinder Singh (later referred to as 'the deceased'), in a motor vehicle accident with car bearing registration no. PB-37E-8169 (later referred to as 'the offending vehicle')

(2.) Two separate appeals have been filed against the award, one by Insurance Company (FAO-2803-2018) and the other by claimants (FAO- 4064-2018).

(3.) As the issue involved is only qua the quantum of compensation, detailed facts of the case are being skipped for the sake of brevity.