NATIONAL INSURANCE CO LTD Vs. GEETA AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the Insurance Company-appellant, seeking modification of the award passed by the learned Motor Accident Claims Tribunal, S.A.S Nagar, Mohali (for short, 'the Tribunal') to the tune of Rs.18,81,500/-, vide impugned award dated 30.10.2017 in a claim petition which was filed on account of death of Ram Kumar in a motor vehicular accident, which took place on 25.01.2017 with truck bearing No. PB-11-BN-7035.

(2.) The parties are not in dispute with respect to findings on issue No. 1 that Surinder Singh was driving the offending vehicle rashly and negligently and due to his rash driving, Ram Kumar died in the accident.

(3.) However, the learned Tribunal while awarding the above said amount had directed the Insurance Company that out of the above said amount, future prospects of Rs.5,35,500/- along with interest @9% per annum be deposited in the shape of FDR in some Nationalized Bank in the name of the Court.