ORIENTAL INSURANCE CO LTD Vs. REHANA & ORS

JUDGEMENT

(1.) CM No. 18521/2014(exemption)

(2.) The brief facts of the case are that on 24.01.2009 the claimant along with her family was going to Mussorie from Delhi in a Honda City car. When the car reached at Bikaner Wala Chowk, Link Road, Ghaziabad, it was hit by a bus. Respondent No.1 and other occupants of the car suffered injuries.

(3.) Based on the evidence on record the Tribunal awarded the following compensation to respondent No.1:-