ASSISTANT EXECUTIVE ENGINEER Vs. HEMANTI BHATT

JUDGEMENT

(1.) This appeal has been preferred against award dtd. 7/9/2018 passed by Motor Accidents Claims Tribunal-II, Shimla (for short 'MACT') in MAC Petition No. 29-S/2 of 2015, titled Hemanti Bhatt and others Vs. The Assistant Executive Engineer and another, whereby compensation of 68,93,496/- alongwith interest @ 9% per annum from the date of filing of petition till the payment, has been awarded in favour of respondents No. 1 to 3 (claimants), on account of death of deceased Shireesh Bhatt in a motor accident dtd. 24/2/2015, while deceased was traveling in Jeepsy No. HP26-0131, owned and possessed by appellant, being driven by deceased Varun Chauhan,

(2.) For request and consent of parties, this appeal has been heard finally today and being decided as such.

(3.) Vehicle of appellant was ensured with respondent No. 4- National Insurance Company. Learned MACT has fastened liability upon appellant to pay the entire completion as apportioned in the award i.e. 80%:15%:5% amongst mother, father and brother respectively.