- (1.) The present First Appeal From Order has been preferred on behalf of the appellant-United India Insurance Company Limited challenging the impugned award dated 28.4.2015 passed by Motor Accident Claims Tribunal, Court No. 6, Jhansi (hereinafter referred to as, 'Tribunal') awarding a total sum of Rs. 14,50,000/- in favour of respondents-claimants No. 1/1 to 1/4 i.e. legal heirs and representatives of claimant-Harpal Singh (since deceased).
(2.) Heard learned counsel for the appellant, learned counsel for respondents and perused the record.
(3.) The brief facts of the case are that deceased Harpal Singh borrowed Scorpio car bearing Registration No. U.P. 93 P/0100 from his relative and was going from Jhansi to Lalitpur. He had a valid driving license. When he reached near Tekri Village, Police Station-Talbehat at about 1:10 a.m., front tyre of car burst and hence he lost the control and car overturned causing grievous injury to the injured claimant-Harpal Singh. He was admitted in the Talbehat Hospital including Medical College Jhansi, Neurology Hospital Gwalior and Max Hospital, New Delhi. During treatment after 7 months, the claimant died, hence his heirs/legal representatives were impleaded. A total amount of Rs. 15 lacs was paid towards medical expenses and other expenses for care of the patient.?;