Recently, a Delhi Motor Accident Claims Tribunal has delivered a detailed order acknowledging the loss endured by the family of Deepak Singh, who died in a 2017 road collision. The tribunal, presided over by Richa Manchanda, carefully assessed the evidentiary record and held the insurer liable to compensate the dependants, noting the financial and familial impact of the fatal incident.
The claim petition was filed by the relatives of Deepak Singh, who lost his life in July 2017. The record shows that Singh was crossing the red light, when a speeding car struck his motorcycle. The impact caused him to fall and sustain critical injuries. He was first taken to SRHC Hospital, and later shifted to Lok Nayak Hospital, where he succumbed during treatment.
The Petitioners asserted that the accident was the direct result of rash and negligent driving by the car’s driver. They maintained that Singh was the sole earning member of the household and that his sudden demise left all dependants without financial support. The insurance company contested liability but admitted the existence of a valid insurance policy covering the vehicle at the time of the incident.
After examining the material on record, the Tribunal concluded that the petitioners had sufficiently established the circumstances of the accident. It held, “In view of the evidence on record, this tribunal has held that the petitioners have been able to prove on the basis of preponderance of probabilities that Deepak Singh had sustained fatal injuries in the road accident due to rash and negligent driving of the offending vehicle by its driver on the date and time of the accident.”
The Tribunal also noted that the deceased was the sole provider for the family and that all five petitioners were fully dependent on his income.
The Tribunal awarded compensation amounting to more than Rs 38.26 lakh under various legal heads. Since the offending vehicle was covered by a valid policy, IFFCO Tokio General Insurance Co. Ltd. was directed to satisfy the entire award in favour of the victim’s family.
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