NATIONAL INSURANCE CO LTD Vs. SARALJIT KOUR

JUDGEMENT

(1.) APPELLANT /insurer has questioned the judgment and award dated 14.03.2005, passed in Claim Petition No. 346(Claims) titled Saraljit Kour & Ors Vs. Dr -. Kamaljeet Singh & Ors, on the grounds taken in the memo of appeal.

(2.) AWARD holders Victims of the vehicular accident have also questioned the adequacy of compensation by the medium of Cross Appeal No. 13/2006.

(3.) SMT . Tejinder Kour, became the victim of vehicular accident caused by the driver namely, Dr. Kamaljeet Singh, while driving vehicle (Maruti Car) bearing registration No.JK01/9891 hit Dev Raj Rehriwala and lost control over the offending vehicle thereby caused the accident. Smt. Tejinder Kour and her father in law, S. Manghat Singh sustained injuries and succumbed to the injuries.