RELIANCE GEN. INS. CO. LTD. Vs. MEWA KANWAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-Insurance Company against the judgment and award dtd. 22/12/2014 passed by the Judge, Motor Accident Claims Tribunal, Balotra in M.A.C. Case No. 78/2012 whereby, the learned Judge, MACT Cases has awarded compensation in the sum of Rs.16,53,800.00 to the claimant respondents.

(2.) Briefly stated, the facts of the case are that a claim petition was filed by the respondents before the Motor Accident Claims Tribunal, Balotra, stating therein that on 9/5/2012, when the deceased Jagdish Singh was going on his Martui Omni Van No. GJ-15-AD-2722 from Balotra towards Sindhri, at that time one Turbo Truck bearing Registration No. HR-61-A-9907 being driven rash and negligently by the driver hit the vehicle of deceased and consequently due to grievous injuries, he died.

(3.) The Tribunal after framing the issues, evaluating the evidence on record and after hearing the learned counsel for the parties, passed a judgment and award partly allowing claim petition awarded compensation in the sum of Rs.16,53,800.00alongwith interest @ 9% per annum from the date of application till date of realization.