UNITED INDIA INSURANCE CO. Vs. SMT. SUGNA DEVI

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the present appeals are being heard and decided by this common order as both the appeals arise out of the same accident and common judgment.

(2.) The present appeals have been filed against the judgment and award dated 13.08.2020 passed by learned Motor Accident Claims Tribunal First, Jodhpur in Motor Accident Claim case No.235/2013 (NCB No.457/2014) whereby the Tribunal awarded a sum of Rs.9,92,536/- in favour of the claimants on account of death of Dinesh in the accident which occurred on 07.05.2013.

(3.) Brief facts of the case are that on 07.05.2013 Dinesh while going to Hinganiya Sankhli on a motorcycle bearing registration No.RJ-19-SB-0117 to drop his mother in law met with an accident. The motorcycle was dashed by truck No.RJ-19G-8954 which was being driven rashly and negligently by its driver. In the accident, Dinesh sustained fatal injuries and died during his treatment.