NATIONAL INSURANCE CO LTD Vs. SANDEEPO AND OTHERS

JUDGEMENT

(1.) The present two appeals have been filed against award dated 25.11.2014 passed by Motor Accidents Claims Tribunal, Kurukshetra (hereinafter referred to as 'the Tribunal').

(2.) The Insurance Company of the offending vehicle i.e. car bearing registration No.DL-8CG-1419 and the legal heirs of Dharampal have filed these appeals being aggrieved of quantum of compensation awarded by the Tribunal under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act').

(3.) On 05.09.2013, Dharampal, after working in the fields of Pawan Kumar, was going back to his village Sandholi on bicycle. Near G.S.Farm on Kurukshetra-Pehowa road, a car bearing registration No.DL-8CG-1419 (for short, 'the offending vehicle') came from the opposite side and struck against the bicycle. As a result of the impact, Dharampal suffered serious injuries. He was shifted to Saraswati Mission Hospital, Pehowa and thereafter he was shifted to Anand Hospital, Kurukshetra. He was referred to GMCH, Sector32, Chandigarh. He succumbed to injuries on 09.09.2013.