CHARANJIT SINGH Vs. HARISH KUMAR SACHDEVA AND OTHERS

JUDGEMENT

(1.) This order will dispose of FAO Nos.2851 to 2853, 10228, 10281, 10380 of 2014 and cross objections No.42-CII of 2015 in FAO No.2853 of 2014 and cross objections No.44-CII of 2015 in FAO No.2852 of 2014.

(2.) Fao Nos.2851 to 2853 of 2014 have been filed by Reliance General Insurance Co. Ltd., insurer of Tavera Car No.PB-13-Q-8297 involved in the accident dated 14.02.2010 whereas FAO Nos.10228, 10281 and 10380 of 2014 have been filed by Charanjit Singh, owner of Truck Trolla No.HR-58-9819, another vehicle involved in the accident. Cross objections No.42-CII of 2015 in FAO No.2853 of 2014 and cross objections No.44-CII of 2015 in FAO No.2852 of 2014 have been filed by the claimants seeking enhancement of compensation on account of death of Dimplejit Kaur and Mohinder Singh respectively.

(3.) For the sake of convenience, Reliance General Insurance Co. Ltd. shall be referred to as 'Insurance Company', New India Assurance Company Ltd. as 'the insurer', Charanjit Singh as 'the appellant' and cross objectors as 'claimants'.