NATIONAL INSURANCE COMPANY LIMITED Vs. SAROJ

JUDGEMENT

(1.) This order will dispose of FAO Nos. 62 and 1468 of 2015 as these have emerged out of same award dated 9.10.2014 passed by the Motor Accidents Claims Tribunal, Ambala (in short "the Tribunal") whereby compensation has been assessed on account of death of Sunil Kumar Dhiman in a motor vehicular accident that took place on 5.11.2012.

(2.) The plea of claimants is that Sunil Kumar Dhiman was going from his house to Nahar Factory, Lalru while driving motor cycle No. HR-01-AA-8476. At about 7.30. A.M., when he reached near T-point of village Sauntly, Tehsil Naraingarh District Ambala, Mahindra Tractor-trolley bearing No. HR-01K-4459 came from opposite side at a very high speed and took abrupt turn towards village Sauntly and hit motor cycle of the deceased. The deceased fell down on the road and suffered multiple grievous injuries and died in PGI, Chandigarh on the same day. They claimed compensation to the tune of Rs. 16,00,000/-.

(3.) The Tribunal awarded Rs. 5,69,124/-, detailed hereunder:-