NATIONAL INSURANCE CO. LTD. Vs. RAVI YADAV

JUDGEMENT

(1.) This appeal is by the insurance company disputing the liability foisted upon it by the Motor Accident Claims Tribunal, Rewari (for brevity, the tribunal'), vide its award/order dated 20.04.2017 whereby the appellant-Company (for short 'the appellant') was held liable to make the payment of compensation to the tune of Rs.34,07,400/- on account of death of Jyoti Yadav in a motor vehicular accident on 19.10.2015 when she was going to Government Senior Secondary School at Husainka from her village Budhpur on scooter bearing registration no. HR-36T-4703, in the meanwhile, the offending vehicle came from Rewari side at a high speed and hit the scooty of the deceased. She died on the spot. F.I.R No. 136 dated 19.10.2015 under Sections 279/337/304-A IPC was registered in this regard against respondent No. 1 at P.S. Rohrai.

(2.) The learned Tribunal after going through the entire evidence, has granted the compensation as under:- <FRM>JUDGEMENT_243_LAWS(P&H)10_2019_1.html</FRM>