RELIANCE GENERAL INSURANCE COMPANY LTD Vs. PRIYANKA DAS

JUDGEMENT

(1.) The award dated 03.04.2017 passed by the Motor Accident Claims Tribunal, Gurugram [for brevity 'the Tribunal'] in MACT Petition No.9 of 2014 has been assailed in two appeals. One appeal has been filed by the Insurer of Truck bearing registration No. HR-55-2812 [hereinafter referred to as 'offending vehicle'] and another by the claimant. Since both the appeals arise from the same award and same accident, both are being disposed of by a common order.

(2.) The insurer of the offending vehicle is aggrieved of quantum of compensation whereas the claimant has raised grievance with regard to share of compensation apportioned to her.

(3.) The driver, owner and insurer (i.e. Reliance General Insurance Company Ltd.) were arrayed as respondents No.1 to 3 and parents of the deceased were proforma respondents No.4 and 5 before the Tribunal.