NATIONAL INSURANCE COMPANY LIMITED Vs. SARLA DEVI

JUDGEMENT

(1.) BOTH these appeals are outcome of a motor vehicular accident, which took place on 13.2.2007 at about 9.20 PM at Dunga Mod, Triyodi, Tehsil and District Chamba, in which the driver, namely, Shri Chain Singh and one occupant, namely, Shri Bhan Singh lost their lives.

(2.) THE claimants filed claim petitions before the Tribunal for the grant of compensation. The legal representatives of deceased Bhan Singh filed a claim petition being MAC Petition No. 4 of 2007 on 13.3.2007, which was decided on 30.6.2008 and the claimants -legal representatives of deceased Chain Singh also filed claim petition being MAC Petition No. 7 of 2007 on 30.3.2007, which was decided on 30.6.2008 by the Tribunal. The claimants in MAC Petition No. 4 of 2007 had sought compensation to the tune of Rs. 25,00,000/ - as per the breakups given in the claim petition.

(3.) THE Tribunal, on the basis of the pleadings of the parties framed the following issues: -