NATIONAL INSURANCE COMPANY LIMITED Vs. PAWNA DEVI

JUDGEMENT

(1.) This appeal is filed by the insurer of Car bearing registration No. HR-29P-9738 [hereinafter referred to as 'offending vehicle'] against award dated 19.08.2016 passed by the Motor Accident Claims Tribunal, Faridabad [for brevity 'the Tribunal'].

(2.) The claimants before the Tribunal were widow, two minor children and old parents of Kamir Chand (deceased). The driver, owner and insurer of the offending vehicle were respondents No.1 to 3 before the Tribunal.

(3.) The facts emanating from the record are that on 09.01.2016, Kamir Chand was driving motorcycle bearing registration No. HR-29AG-1770. When he reached near bye-pass road, Sector 14, Faridabad, the offending vehicle rammed into the motorcycle. Due to the impact, Kamir Chand sustained grievous injuries. He was taken to Metro Hospital, where he succumbed to the injuries. FIR No. 20, dated 10.01.2016 was registered.