RELIANCE GENERAL INSURANCE COMPANY LTD Vs. SAVITRI DEVI

JUDGEMENT

(1.) The insurer of tractor bearing registration No. HR-16-F-8912 (hereinafter referred to as 'offending vehicle') has filed two separate appeals against the award dtd. 29/11/2011 passed by the Motor Accident Claims Tribunal, Bhiwani (for short 'the Tribunal') awarding compensation on account of death of Man Singh and compensation on account of injury sustained by Bimla Devi.

(2.) The facts in brief necessary for adjudication of the present appeal are that on 4/3/2009, Man Singh alongwith Bimla Devi and others was travelling in a jeep bearing registration No. HR-10-B-2807. On their way, the jeep was hit by a rashly and negligently driven offending vehicle. As a result of the impact, Man Singh and Bimla Devi sustained injuries and were shifted to Sarvodya Hospital, Hisar. Man Singh succumbed to his injuries on 6/3/2009. FIR No. 30, dtd. 6/3/2009 was registered at Police Station Siwani.

(3.) Two separate claim petitions were filed under Sec. 166 of the Motor Vehicles Act, 1988 (for short 'the Act') claiming compensation for the death of Man Singh and another claiming compensation for the injuries sustained by Bimla Devi.