ASHOK KAPOOR & ORS Vs. SUBHASH & ANOTHER

JUDGEMENT

(1.) FAO No.3203 of 2010 was filed by the parents and younger brother of deceased-bachelor Arpan Kapoor who died in a motor accident, aggrieved by the quantum of compensation fixed and the exoneration of the insurance company from its liability.

(2.) FAO No.1483 of 2010 was filed by the driver-cum-owner of the offending vehicle challenging the exoneration of the insurance company form its liability.

(3.) In the motor accident which took place on 6.12.2007, Arpan Kapoor who was going on a motorcycle was struck by a truck bearing registration No.HR38G-5502 which came from behind driven by its driver in a rash and negligent manner. Arpan Kapoor who was aged 23 years at the time of accident succumbed to the injuries he sustained in the accident.