Citation : 2017 Latest Caselaw 4540 Del
Judgement Date : 28 August, 2017
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Decided on: 28th August, 2017
+ MAC.APP. 436/2017 and CM APPL.10731-17032/2017
VIKAS KUMAR & ANR ..... Appellants
Through: Mr. Anshuman Bal, Advocate
versus
IFFCO TOKIO GENERAL INSURANCE CO LTD & ORS
..... Respondents
Through: Mr. A.K.Soni, Advocate with
Mr. Pawan Kumar, Adv. for
R-1.
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
JUDGMENT (ORAL)
1. On accident claim case (MACT No.496/2011) instituted on 14.12.2011 by the appellants invoking Section 163-A of the Motor Vehicles Act, 1988, the Motor Accident Claims Tribunal (the tribunal), while awarding compensation under the structured formula on the principle of no-fault liability, by judgment dated 26.09.2016, deducted 25% on account of contributory negligence. It is this deduction which is the cause for grievance agitated through the appeal at hand.
2. The learned counsel for the insurance company (the first respondent) on which the liability to pay has been fastened has appeared on advance notice and fairly concedes that in determining
compensation on principle of no-fault liability, the question of negligence would not arise (See: Anarkali vs. ICICI Lombard General Insurance Company Limtied & Anr., MAC APP.733/2015, decided on 03.11.2016).
3. Thus, the impugned judgment is modified. It is directed that the amount of compensation thereby determined in the total sum of Rs.4,28,667/- (Rupees Four Lakhs Twenty Eight Thousand Six Hundred Sixty Seven Only) shall be paid to the appellants/claimants with corresponding interest, without any deduction.
4. The appeal along with accompanying applications stands disposed of in above terms.
R.K.GAUBA, J.
AUGUST 28, 2017 vk
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!