- (1.) This order shall dispose of FAO Nos.795 of 2013 (Vikram Singh @ Leelu and another v. Reliance General Insurance Company Limited and others) and 1072 of 2013 (Sudesh Kumar v. Vikram Singh @ Leelu and others) as both the appeals arise out of the same accident. FAO No.795 of 2013 has been filed by the driver and the owner of the offending vehicle i.e. Bus bearing registration No.HR47A-1322 impugning the award dated 5.1.2013 passed by the Motor Accident Claims Tribunal, Rewari to the extent that recovery rights have been granted to the Insurance Company to recover the awarded amount from the present appellants.
(2.) FAO No.1072 of 2013 has been filed by the claimant seeking enhancement of compensation. Injured in the present case is Sudesh Kumar son of Shri Chanderbhan. FAO No.795 of 2013
(3.) Facts, in brief, are that a claim petition was filed by Sudesh Kumar under Sections 166 and 140 of the Motor Vehicles Act claiming compensation to the tune of Rs. 75 lacs along with interest @ 24% per annum on account of injuries having been sustained in an accident that is stated to have occurred on 11.12.2010 while claimant Sudesh Kumar was going on his motorcycle and was hit by a Bus bearing registration No.HR47A- 1322 being driven in a rash and negligent manner by Vikram Singh @ Leelu, driver. In the accident, claimant Sudesh Kumar is stated to have sustained simple and grievous injuries on his head as also other vital parts of the body. FIR No.274 dated 11.12.2010 under Sections 279,337,427,338 of Indian Penal Code was duly lodged against the driver of the offending vehicle.;