RELIANCE GENERAL INSURANCE CO. LTD Vs. CHANCHLA KUMARI

JUDGEMENT

(1.) This appeal is directed against the award dtd. 17/12/2015 passed by the Motor Accidents Claims Tribunal, Jammu in File No.644/2013 in case, titled as, Chanchla Kumari and anr. vs Reliance General Insurance Company Limited and ors., whereby an amount of Rs.17,00,000.00 along with interest @7.5% from the date of filing of claim petition till realization came to be awarded in favour of claimants-respondents 1 and 2 herein, and against the Insurance Company.

(2.) The facts, as gathered from the impugned award, are that on 14/12/2012, when deceased Sumit Bhatti was walking on foot near Bus Stand, Samba, the offending truck bearing No.HR38-M-2642, which was being driven by respondent No.4 rashly and negligently hit the deceased, as a result of which he suffered critical injuries and died on the spot.

(3.) Claimants-respondents 1 and 2 herein filed a claim petition before the learned MACT, Jammu for claiming compensation on account of death of the deceased. Reliance General Insurance Company Ltd. contested the claim petition and following issues came to be framed: