SBI GENERAL INSURANCE COMPANY LIMITED Vs. SAVITRI DEVI

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 16/9/2017 rendered by learned Motor Accident Claims Tribunal, Sriganganagar, ('the Tribunal') in MACT Case No.32/2014, whereby it awarded a sum of Rs.9,48,296.00 in favour of the claimants, the appellant/Insurance Company is before this Court seeking quashing of the same.

(2.) Brief facts first. On the ill fated afternoon of 8/9/2013, at around 3:00 PM, Hariram was returning home from Suratgarh, self driving his own Mahindra Jeep (bearing registration No. RJ18UA2483). Pemaram (examined as AW/3) was sitting by his side. While his family waited at home, unaware of the tragedy about to unfold, little did even Hariram know that what was meant to be a routine journey would become the last of his life. The road meant to bring him home would instead lead to his untimely end. When the jeep was about half a kilometer from Jankidas Bus Stand towards Jaitsar, a pickup vehicle (RJ-13 GA-9486) being driven at high speed and negligently by Umed Ali, came from the opposite direction and collided with Hariram's jeep. Impact was so severe that he sustained fatal injuries and died instantaneously on the spot. What had begun as an ordinary day ended in irreversible loss, his two sons and two daughters left fatherless and spouse befreft of her life partner-a void that time or money can never truly heal.

(3.) Learned tribunal framed four issues, translated version (as provided) thereof is as below :