- (1.) This order will dispose of the aforementioned FAO Nos. 3230 and 3231 of 2012 filed by HDFC ERGO General Insurance Company Limited (for brevity "the insurance company") and FAO No. 279 of 2013 filed by the claimants, as these are the off shoot of common award dated 5.3.2012 passed by the Motor Accident Claims Tribunal, Panipat (in short "the Tribunal").
(2.) The insurance company has filed the appeals to assail its liability to pay compensation due to breach of terms and conditions of the insurance policy by the insured as well as qua claim of compensation on the premise that deceased Vinod himself was responsible for the occurrence to a larger extent.
(3.) Shimla Devi and others have filed the appeal seeking enhancement of compensation in regard to death of Vinod in a motor vehicular accident due to rash and negligent driving of truck No. UP-07-F- 1708 driven by Tanvir Ahmed, respondent No. 1.;