Delhi District Court
Har Charan Lrs Of Deceased Anamdeep Kaur ... vs Avneesh Kumar (New India Ins Co. ) on 25 September, 2025
DLCT010162612023
Presented on : 16-11-2023
Registered on : 16-11-2023
Decided on : 25-09-2025
Duration : 01 Year 10 Months
IN THE TRIBUNAL OF PRESIDING OFFICER-MACT-02,
CENTRAL, TIS HAZARI COURTS, DELHI
PRESIDED OVER BY DR.PANKAJ SHARMA
IN THE MATTER OF CASE/ MACT No. 992/23 (For Grant of
Compensation in respect of the death of deceased
Ms. Amandeep Kaur Makkar) :
1. HARCHARAN SINGH
S/o Sh. Inder Singh
2. PUSHPA
W/o Sh. Harcharan Singh
3. GURPREET SINGH
S/o Sh. Harcharan Singh
All R/o H.No. B-167/168,
Nehru Vihar,Civil Lines,
Delhi-110054. .......Petitioners
VERSUS
1. AVNEESH KUMAR
S/o Sh. Dinesh Kumar
R/o Village Saidpur,
Post Purwajain,
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 1/67
MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors.
MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
Digitally signed
PANKAJ by PANKAJ
SHARMA
SHARMA Date: 2025.09.25
12:59:17 +0530
PS Sahayal, Distt. Auraiya, UP. (Driver).
2. ARJUN SINGH
S/o Sh. Sansar Singh
R/o H.No. 383, Mangal Vihar-1,
Near Sarvoday School Ke Pass,
New PAC, Lines KNP,
Kanpur Nagar, UP.(Owner).
3. THE NEW INDIA ASSURANCE CO. LTD.
12/1, 2nd Floor, Jeewan Raksha Building,
Asaf Ali Road, Delhi. (Insurer).
(Through Ld. Counsels Sh. Vinod Kumar & Ms. Suman
Sharma)
.......Respondents
AND DLCT010162602023 Presented on : 16-11-2023 Registered on : 16-11-2023 Decided on : 25-09-2025 Duration : 01 Year 10 Months IN THE MATTER OF CASE / MACT No. 993/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Manjeet Singh Grover) :
MANJEET SINGH GROVER S/o Sh. Narendra Singh R/o H.No. 354, Gurunanak Pura, Raja Park, Jaipur, Jawahar Nagar, Rajasthan-302004. .......Injured MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 2/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.Digitally signed
PANKAJ by PANKAJ SHARMA SHARMA Date: 2025.09.25 12:59:24 +0530 VERSUS
1. AVNEESH KUMAR S/o Sh. Dinesh Kumar R/o Village Saidpur, Post Purwajain, PS Sahayal, Distt. Auraiya, UP. (Driver).
2. ARJUN SINGH S/o Sh. Sansar Singh R/o H.No. 383, Mangal Vihar-1, Near Sarvoday School Ke Pass, New PAC, Lines KNP, Kanpur Nagar, UP.(Owner).
3. THE NEW INDIA ASSURANCE CO. LTD.
12/1, 2nd Floor, Jeewan Raksha Building, Asaf Ali Road, Delhi. (Insurer).
(Through Ld. Counsels Sh. Vinod Kumar & Ms. Suman Sharma) .......Respondents AND DLCT010162592023 Presented on : 16-11-2023 Registered on : 16-11-2023 Decided on : 25-09-2025 Duration : 01 Year 10 Months IN THE MATTER OF CASE / MACT No. 994/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Harminder Singh) :
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 3/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.Digitally signed by
PANKAJ PANKAJ SHARMA
SHARMA Date: 2025.09.25
12:59:29 +0530
HARMINDER SINGH
S/o Sh.Balbir Singh
R/o H.No. B4A, Gali No. 02,
Hardev Nagar, Jharoda Mazra,
Burari,Delhi. .......Injured
VERSUS
1. AVNEESH KUMAR
S/o Sh. Dinesh Kumar
R/o Village Saidpur,
Post Purwajain,
PS Sahayal, Ditt. Auraiya, UP. (Driver)
2. ARJUN SINGH S/o Sh. Sansar Singh R/o H.No. 383, Mangal Vihar-1, Near Sarvoday School Ke Pass, New PAC, Lines KNP, Kanpur Nagar, UP.(Owner).
3. THE NEW INDIA ASSURANCE CO. LTD.
12/1, 2nd Floor, Jeewan Raksha Building, Asaf Ali Road, Delhi. (Insurer).
(Through Ld. Counsels Sh. Vinod Kumar & Ms. Suman Sharma) .......Respondents AND DLCT010162622023 Presented on : 16-11-2023 Registered on : 16-11-2023 Decided on : 25-09-2025 MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 4/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
Digitally signed by PANKAJPANKAJ SHARMA SHARMA Date:
2025.09.25 12:59:35 +0530 Duration : 01 Year 10 Months IN THE MATTER OF CASE / MACT No. 995/23 (For Grant of Compensation in respect of the injuries sustained by injured Smt. Pushpa) :
PUSHPA W/o Sh. Harcharan Singh R/o H.No. B-167/168, Nehru Vihar, Civil Lines, Delhi-110054. .......Injured VERSUS
1. AVNEESH KUMAR S/o Sh. Dinesh Kumar R/o Village Saidpur, Post Purwajain, PS Sahayal, Distt. Auraiya, UP. (Driver).
2. ARJUN SINGH S/o Sh. Sansar Singh R/o H.No. 383, Mangal Vihar-1, Near Sarvoday School Ke Pass, New PAC, Lines KNP, Kanpur Nagar, UP.(Owner).
3. THE NEW INDIA ASSURANCE CO. LTD.
12/1, 2nd Floor, Jeewan Raksha Building, Asaf Ali Road, Delhi. (Insurer).
(Through Ld. Counsels Sh. Vinod Kumar & Ms. Suman Sharma) .......Respondents MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 5/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
PANKAJ Digitally signed by
PANKAJ SHARMA
SHARMA Date: 2025.09.25
12:59:40 +0530
The particulars as per Form-XVII, Central Motor Vehicles (fifth Amendment) Rules, 2022 (Pl. see Rule 150A) are as under:-
1. Date of the accident 07/08/23
2. Date of filing of Form-I - First Accident Report N.A. (FAR)
3. Date of delivery of Form-II to the victim(s) N.A.
4. Date of receipt of Form-III from the Driver N.A.
5. Date of receipt of Form-IV from the Owner N.A.
6. Date of filing of the Form-V-Interim Accident N.A. Report (IAR)
7. Date of receipt of Form-VIA and Form-VIB N.A. from the Victim(s)
8. Date of filing of Form-VII - Detailed Accident 16/11/23 Report (DAR)
9. Whether there was any delay or deficiency on No the part of the Investigating Officer? If so, whether any action/ direction warranted?
10. Date of appointment of the Designated Officer Not by the Insurance Company mentioned
11. Whether the Designated Officer of the Insurance No Company submitted his report within 30 days of the DAR?
12. Whether there was any delay or deficiency on No the part of the Designated officer of the Insurance Company? If so, whether any action/ direction warranted?
13. Date of response of the petitioner(s) to the offer N.A. of the Insurance Company.
14. Date of the award 25/09/25
15. Whether the petitioner (s) was/were directed to Yes open savings bank account(s) near their place of residence?MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 6/67
MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ PANKAJ SHARMA SHARMA Date: 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
12:59:46 +0530
16. Date of order by which claimant(s) was/were 20/11/24 directed to open savings bank account(s) near his place of residence and produce PAN Card and Adhaar Card and the direction to the bank not issue any cheque book/debit card to the claimant(s) and make an endorsement to this effect on the passbook.
17. Date on which the claimant(s) produced the NA passbook of their savings bank account near the place of their residence along with the endorsement, PAN Card and Adhaar Card?
18. Permanent Residential Address of the IN MACT Claimant(s). NO. 992/23 H.No.B-167/ 168, Nehru Vihar, Civil Lines,Delhi-
110054.
IN MACT NO. 993/23 H.No. 354, Gurunanak Pura, Raja Park, Jaipur, Jawahar Nagar, Rajasthan-
302004.
IN MACT NO. 994/23 H.No. B4A, Gali No. 02, Hardev Nagar, MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 7/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ PANKAJ SHARMA MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. SHARMA Date:
2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 12:59:50 +0530 Jharoda Mazra, Burari, Delhi IN MACT NO. 995/23 H.No. B-167/168, Nehru Vihar, Civil Lines, Delhi-110054
19. Whether the claimant(s) savings bank account(s) NA is near his place of residence?
20. Whether the claimant(s) was/were examined at NA the time of passing of the award to ascertain his/their financial condition?
COMMON AWARD/JUDGMENT FACTUAL POSITION
1. These four separate DARs were filed on 16/11/2023 by the Investigating Officer in the presence of all the parties. One DAR was prepared in respect of death of one Ms. Amandeep Kaur Makkar D/o Sh. Harcharan Singh (hereinafter referred to as 'deceased'), the second DAR was prepared in respect of injuries sustained by one Sh. Manjeet Singh Grover S/o Sh. Narender Singh (hereinafter referred to as 'injured'), the third DAR was prepared in respect of injuries sustained by one Sh. Harminder Singh S/o Sh. Balbir Singh MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 8/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. by PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 12:59:56 +0530 (hereinafter referred to as 'injured') and the fourth DAR was prepared in respect of injuries sustained by one Smt. Pushpa W/o Sh. Harcharan Singh (hereinafter referred to as 'injured'). These DARs were prepared by IO in respect of a motor vehicular accident which occurred on 07/08/2023 around 12.00 A.M at a spot on Ring Road Chandagi Ram Akhara Red Light Delhi falling within the jurisdiction of PS Civil Lines. As per PW-1 Smt. Pushpa, who is an eye witness in the Lead Case bearing MACT No. 992/23 as well as injured in the case bearing MACT No. 995/23, on the intervening night of 06-07/08/2023 around 12.00 A.M in the midnight, she was returning alongwith her daughter and other relatives from Sheesh Ganj Gurudwara, Chandani Chowk by the Car/ Maruti Suzuki A- Star Car bearing registration no. DL-4CAM-9703 which was being driven by Harminder who is injured in the connected case bearing MACT No. 994/23 quite cautiously on the correct side of the road and when they reached at Ring Road, Chandagi Ram Akhara Red Light, Delhi and waiting quite cautiously for the signal to turn green to pass the signal suddenly one Vehicle/ Truck bearing registration no. UP-78DT-3227 (hereinafter referred to as 'offending vehicle') came from behind at a very high speed, rashly and negligently and hit their car (which was standing stationary at the red light) from behind. It is further stated that the accident took place due to offending vehicle bearing driven by R-1 (Avneesh Kumar) at a very high speed, rashly and MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 9/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ by PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:00:01 +0530 negligently, as a result of which the deceased sustained fatal injuries and deceased was immediately take to the Trauma Centre, Hospital, Civil Lines,Delhi in a pathetic condition. It is further stated that a case of rash and negligent driving has been registered against the Truck bearing bearing registration no.UP-78DT-3327 being driven by R-1 at Civil Lines Police Station u/s 279/337/304A IPT 1860 dated 07/08/2023 was registered. An FIR No. 351/23 PS Civil Lines was registered U/s 279/337/304A IPC at the instance of injured. During the course of investigation the police was able to trace out and arrest the driver of the offending vehicle. R-1 is the driver of the offending vehicle. R-2 is the owner of the offending vehicle. R-3 is the insurer of the offending vehicle. All these DARs were treated as 'claim petitions. This Tribunal directed R-3/insurance company to file a legal offer/reasoned decision in response to the said DARs. R-1 and R-2 were also directed to file their Written Statements in all the cases. Petitioner/s in all the cases were also directed to file statement of facts in the prescribed Form-G. 1.1 It is stated that the deceased Ms. Amandeep Kaur Makkar was 23 years of age and was a Makeup Artist and was earning Rs. 30,000/- per month. Petitioners were completely dependent on the earnings of the deceased. Petitioners seek compensation to the tune of Rs. 50 Lakhs in respect of the untimely death of deceased in the abovesaid accident.MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 10/67
MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ by PANKAJ SHARMA SHARMADate:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
2025.09.25 13:00:08 +0530 1.2 It is stated that the injured Sh. Manjeet Singh Grover was 31 years of age and was employed with CapGemini at the post of Senior Technical Consultant and was earning about Rs.6,93,568/- per annum. It is further stated that he has sustained grievous injuries in the aforesaid accident. It is further stated that injured has spent Rs.4,00,000/- on his treatment, Rs.60,000/- on conveyance and Rs.40,000/- on special diet. Injured seeks compensation to the tune of Rs. 25 Lakhs on account of the grievous injuries sustained by him in the abovesaid accident.
1.3 It is stated that the injured Sh. Harminder Singh was 37 years of age and was self employed and was earning Rs.3,00,000/- per annum. It is further stated that he has sustained grievous injuries in the aforesaid accident. It is further stated that injured has spent Rs.30,000/- on his treatment, Rs.20,000/- on conveyance and Rs. 20,000/- on special diet.Injured seeks compensation to the tune of Rs. 10 Lakhs in respect of the grievous injuries sustained by him in the abovesaid accident.
1.4 It is stated that the injured Smt. Pushpa was 45 years of age and she has sustained injuries in the aforesaid accident. Injured seeks compensation to the tune of Rs. 2 Lakhs in respect of the injuries sustained by her in the abovesaid accident.MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 11/67
MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
13:00:13 +0530 PLEADINGS in case No. 992/23 (For Grant of Compensation in respect of the death of deceased Ms. Amandeep Kaur Makkar) :
2. A joint written statement was filed by R-1 & R-2 in which they declined the contents of the DAR. However, they further averred that at the relevant time the offending vehicle was covered by an insurance policy issued by R-3/ insurance company in favour of R-2 and therefore, the liability, if any, is to be discharged by R-3/ Insurance Company only.
3. R-3/Insurance Company filed a reply in which it denied the contents of DAR. However, it is admitted by R-3/ Insurance Company that at the relevant time the offending vehicle was covered by an insurance policy issued by itself in favour of R-2.
PLEADINGS in case No. 993/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Manjeet Singh Grover) :
4. A joint written statement was filed by R-1 & R-2 in which they declined the contents of the DAR. However, they further averred that at the relevant time the offending vehicle was covered by an insurance policy issued by R-3/ insurance company in favour of R-2 and therefore, the liability, if any, is to be discharged by R-3/ Insurance Company only.
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 12/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:00:19 +0530
5. R-3/Insurance Company filed a reply in which it denied the contents of DAR. However, it is admitted by R-3/ Insurance Company that at the relevant time the offending vehicle was covered by an insurance policy issued by itself in favour of R-2.
PLEADINGS in case No. 994/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Harminder Singh ) :
6. A joint written statement was filed by R-1 & R-2 in which they declined the contents of the DAR. However, they further averred that at the relevant time the offending vehicle was covered by an insurance policy issued by R-3/ insurance company in favour of R-2 and therefore, the liability, if any, is to be discharged by R-3/ Insurance Company only.
7. R-3/Insurance Company filed a reply in which it denied the contents of DAR. However, it is admitted by R-3/ Insurance Company that at the relevant time the offending vehicle was covered by an insurance policy issued by itself in favour of R-2.
PLEADINGS in case No. 995/23 (For Grant of Compensation in respect of the injuries sustained by injured Smt. Pushpa) :
8. A joint written statement was filed by R-1 & R-2 in which they declined the contents of the DAR. However, they further averred that at the relevant time the offending vehicle was covered MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 13/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:00:24 +0530 by an insurance policy issued by R-3/ insurance company in favour of R-2 and therefore, the liability, if any, is to be discharged by R-3/ Insurance Company only.
9. R-3/Insurance Company filed a reply in which it denied the contents of DAR. However, it is admitted by R-3/ Insurance Company that at the relevant time the offending vehicle was covered by an insurance policy issued by itself in favour of R-2.
CONSOLIDATION OF CASES
10. All the four above matters were consolidated vide order dated 20.11.2024 and the matter for Grant of Compensation in respect of the fatal injuries sustained by deceased Ms. Amandeep Kaur i.e. MACT No. 992/23 was treated as a ''Lead Case.'' CONSOLIDATED ISSUES IN ALL THE FOUR MATTERS
11. Vide order dated 20/11/2024, the following consolidated issues were framed by this Tribunal :-
1. Whether the deceased Amandeep Kaur suffered fatal injuries and petitioners Manjeet Singh, Harminder Singh and Pushpa suffered injuries in an accident that took place on 07.08.2023 at about 12:00 AM involving vehicle bearing registration No. UP-78DT-3227 driven by the Respondent No.1 Avneesh Kumar rashly and negligently, owned by MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 14/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA SHARMA Date:
2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:00:33 +0530 the Respondent No. 2 and insured with the respondent no. 3? OPP.
2. Whether the petitioner/s are entitled for compensation? If so, to what amount and from whom?
3. Relief.
EVIDENCE in case No. 992/23 (For Grant of Compensation in respect of the death of deceased Ms. Amandeep Kaur Makkar) as well as EVIDENCE in case No. 995/23 (For Grant of Compensation in respect of the injuries sustained by injured Smt. Pushpa) :
12. In support of their contentions, the petitioners in the Lead case examined Petitioner No. 2 Smt. Pushpa, mother of the deceased who is an eye witness in the Lead Case as well as injured in the connected case bearing MACT No. 995/23 as PW-1 PW-1 deposed, vide her affidavit Ex. PW1/A, that the deceased who was her daughter, lost her life on 07/08/2023 due to the motor vehicular accident dated 07/08/2023 as mentioned in para no. 1 of this award. She further stated that at the relevant time, the deceased was aged about 23 years and was a Makeup Artist and was earning Rs.30,000/- per month. She further deposed that the deceased is survived by her parents and brother. She further deposed that she also sustained injuries in the aforesaid accident. She has relied upon following documents in support of her claim :-
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 15/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. Digitally signed PANKAJ SHARMA by PANKAJ MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date: 2025.09.25 13:00:38 +0530
1. DAR is Exhibit PW-1/1
2. Copy of PAN Card and Aadhar Card of PW-1/2 Pushpa and other LR's are Exhibit as (colly) (OSR) (6 pages)
3. Copy of PAN Card and Aadhar Card of PW-1/3 deceased is Exhibit as (colly) (OSR) (2 pages)
4. Copy of Education documents of PW-1/4 deceased Exhibit as (colly) (OSR) (10 pages)
5. Copy of receipt of dead body is exhibit PW-1/5 Exhibit as (OSR)
6. bills and treatment record of Pushpa De-
was Exhibit as PW-1/6 exhibited
as
petitioner
does not
produce
any
supporting
document
12.1 PW-1 was cross-examined by Ld. Counsel for respondents.
In her cross-examination she deposed that she does have any document how that she was earning 30,000/- per month. She further deposed that at the alleged accident she herself, Harminder, Manjeet Singh and daughter Amandeep kaur(now deceased) were traveling as co-passenger in aforesaid car, which was been driven by Harminder Singh as a driver MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 16/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors.
MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
Digitally signedPANKAJ by PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date: 2025.09.25 13:00:43 +0530 and Manjeet was sitting at the side seat of the driver. She denied the suggestion that the alleged accident, if occurred was the result of own rash and negligence driving of car driver and not the result of any negligence of the driver of vehicle in question. She further denied the suggestion that neither she was in the car bearing no. DL4C AM9703 as passenger nor she was seen the alleged accident or that her daughter had died due to some other incident and not for any type of negligence of alleged driver of vehicle in question. 12.2 PE was then closed.
13. Respondents did not lead any evidence in their defence.
EVIDENCE in case No. 993/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Manjeet Singh Grover) :
14. Injured Sh. Manjeet Singh Grover examined himself as PW-1 and deposed, vide his affidavit Ex. PW1/A, in line with the facts mentioned in Para No. 1 of this award with respect to the circumstances surrounding the occurrence of accident. He further deposed that he sustained grievous injuries on his body. He further deposed that the accident took place due to rashness and negligence of driver of the offending vehicle. He further deposed that he was 31 years of age and was employed with CapGemini at the post of Senior Technical Consultant and was earning about Rs.6,93,568/- per annum. He further deposed that he has spent Rs.4,00,000/- on his treatment, Rs.60,000/- on conveyance and Rs.40,000/- on special diet. Injured seeks compensation to the tune of Rs. 25 Lakhs in MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 17/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:00:49 +0530 respect of the grievous injuries sustained by him in the abovesaid accident. He also placed on record the following documents :-
DAR is Exhibit PW-1/1
(Colly)
Original Medical Bills amounting to PW-1/2
rs. 2,34,705/- are Exhibit (Colly)(24
pages)
Treatment record is Exhibit PW-1/3
(Colly)
(total 20
pages)(page
no. 14 to 20
Copy of Aadhar Card is Exhibit PW-1/4
(OSR)
Copy of PAN Card is Exhibit PW-1/5
(OSR)
Education documents are Exhibit PW-1/6
(Colly)
(OSR)(4
pages)
Photographs of injuries are Exhibit PW-1/7
(Colly)(2
pages)(4
photos)
Proof of income/ITR was Exhibit De-
Exhibited
PW-1/8
due to being
a photocopy
and marked
as Mark
A(colly)(52
pages)
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 18/67
MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally
signed by
MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
PANKAJ
PANKAJ SHARMA
SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
2025.09.25
13:00:55
+0530
Copy of office ID card was Exhibit as De-
Exhibited
PW-1/9
due to being
a photocopy
and marked
as Mark B
14.1 PW-1 was cross-examined by Ld. Counsel for
respondents. In his cross-examination he deposed that he is post graduate in computer application. He further deposed that the permanent disability he sustained is that his right hand is not working properly and there is no sensation in my index finger and middle finger. He further deposed that he himself seen the truck bearing registration no. UP 78 DT 3227 hit the car bearing registration no. DL4 CAM 9703, he was traveling in and the speed of the truck might have been 80-90 Kmph. He denied the suggestion that neither he was doing any private job prior to the alleged accident nor doing after the alleged accident. He further denied the suggestion that he has not sustained any injury due to any type of negligence of driver of vehicle in question or that if any injury sustained by him on the date of alleged accident was the result of some other incident or due to the negligence of car driver in which he was traveling as stated in my evidence affidavit.
14.2 Injured further examined one Sh. Man Singh Meena, S/o Sh. Mool Chand Meena, Tax Assistant, office at Income Tax Department, Jaipur as PW-2. He deposed that he is MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 19/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:01:01 +0530 the summoned witness. He relied upon the following documents:-
''Authority letter issued on dated 25.07.2025, by Pooran Mal Raigar (Income Tax officer, Jaipur) is exhibited as Exhibit PW-2/1. Copy of ITR of assessment year of 2021-22 vide PAN Card no. BCFPG0399Q filed by Manjeet Singh Grover which show the gross income is Rs. 4,80,000/- is exhibited as Exhibit PW-2/2. (colly)(36 pages);
Copy of ITR of assessment year of 2022-23 vide PAN Card no. BCFPG0399Q filed on dated 25.07.2022, by Manjeet Singh Grover, which show that gross income is of Rs. 6,93,568/- is exhibited as Exhibit PW-2/3.(colly)(39 pages); Copy of ITR of assessment year of 2022-23 vide PAN Card no. BCFPG0399Q filed on dated 30.11.2022, by Manjeet Singh Grover, which show that gross income is of Rs. 6,93,568/- is exhibited as Exhibit PW-2/4.(colly)(39 pages).'' 14.3 PW-2 was cross-examined by Ld. Counsel for respondents. In His cross-examination he deposed that he has no personal knowledge of the case.
14.4 Injured further examined one Dr. Sanjay Yadav, MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 20/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
Digitally signedPANKAJ by PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date: 2025.09.25 13:01:08 +0530 Aruna Asif Ali Govt. Hospital, Civil Lines, Delhi as PW-3. He deposed that he is the summoned witness. He further deposed that he was the in-charge of the disability board constituted by Aruna Asif Ali Govt. Hospital, which examined patient Sh. Manjeet Singh Grover and issued disability certificate. He further deposed that the disability certificate no.2193 dated 29.05.2025 also available on Court file bearing his signatures at point A and the said certificate is exhibited as Exhibit PW-3/1. He further deposed that the said certificate was issued after his physical examination and his treatment records submitted before them and the patient has 72% permanent physical impairment in relation to Right Upper Limb, which was caused due to severe bodily injury.
14.5 PW-3 was cross-examined by Ld. Counsel for respondents.
14.6 PE was then closed.
15. Respondents did not lead any evidence in their defence.
EVIDENCE in case No. 994/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Harminder Singh) :
16. Injured Sh. Harminder Singh examined himself as PW-1 and deposed, vide his affidavit Ex. PW1/A, in line with the facts mentioned in Para No. 1 of this award with respect to MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 21/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ PANKAJ SHARMA MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. SHARMA Date:
2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:01:15 +0530 the circumstances surrounding the occurrence of accident. He further deposed that the deceased was run over by the offending vehicle while he (PW-1) sustained grievous injuries on his body. He further deposed that the accident took place due to rashness and negligence of driver of the offending vehicle. He further deposed that at the time of accident he was 37 years of age and was self employed and was earning Rs.3,00,000/- per annum. It is further stated that he has sustained grievous injuries in the aforesaid accident. It is further stated that injured has spent Rs.30,000/- on his treatment, Rs.20,000/- on conveyance and Rs. 20,000/- on special diet. Injured seeks compensation to the tune of Rs. 10 Lakhs in respect of the grievous injuries sustained by him in the abovesaid accident.. He also placed on record the following documents :-
1. DAR is Exhibit PW-1/1B (Colly)
2. Copy of Aadhar Card is Exhibit PW-1/1 (OSR) (2pages)
3. Copy of PAN Card is Exhibit PW-1/2 (OSR)
4. Copy of Driving License is Exhibit PW-1/3 (OSR)
5. Copy of education documents are PW-1/4 Exhibit (Colly) (OSR) MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 22/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA SHARMA Date:
2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:01:21 +0530 (4 pages)
6. Copy of RC of vehicle is Exhibit PW-1/5 (OSR)
7. Photographs of the damaged car are PW-1/6 (Colly)(4 Exhibit pages) (7 photographs) 16.1 PW-1 was cross-examined by Ld. Counsel for respondents. In his cross-examination he deposed that he has sustained some minor injuries from the alleged accident. He denied the suggestion that the vehicle in question was in proper line or that he took a suddenly break and due to this reason the alleged accident had occurred due to his own negligence and not the any type of negligence of driver of vehicle in question. He further denied the suggestion that neither he was accompanied with Pushpa, Manjeet Singh and Amandeep Kaur (now deceased) as car driver on the date of alleged accident nor nor have seen the alleged accident or he was present on the spot of the alleged accident. He further denied the suggestion that he is deposing in the present matter at the instance of the relatives, who suffered injuries is out of the alleged accident.
16.2 PE was then closed.
17. Respondents did not lead any evidence in their defence.
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 23/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
by PANKAJ PANKAJ SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA 2025.09.25 13:01:27 +0530 FINDINGS
18. Oral submissions were advanced by Ld. Counsel for the parties.
19. I have perused the record and my issue wise findings are as under:-
CONSOLIDATED ISSUE NO. 1 IN ALL THE FOUR MATTERS "Whether the deceased Amandeep Kaur suffered fatal injuries and petitioners Manjeet Singh, Harminder Singh and Pushpa suffered injuries in an accident that took place on 07.08.2023 at about 12:00 AM involving vehicle bearing registration No. UP-78DT-3227 driven by the Respondent No.1 Avneesh Kumar rashly and negligently, owned by the Respondent No. 2 and insured with the respondent no. 3? OPP.
20. At the very outset, it may be noted that the procedure followed for proceedings conducted by an accident tribunal is similar to that followed by a civil court and in civil matters the facts are required to be established by preponderance of probabilities only and not by strict rules of evidence or beyond reasonable doubts, as are required in a criminal prosecution. The burden of proof in a civil case is never as heavy as in a criminal MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 24/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:01:34 +0530 case, but in a claim petition under the M.V. Act, this burden is infact even lesser than that in a civil case. Reference in this regard can be made to the prepositions of law laid down by the Hon'ble Supreme Court in the case of Bimla Devi and others Vs. Himachal Road Transport Corporation and others, reported in (2009) 13 SC 530, which were reiterated in the subsequent judgment in the case of Parmeshwari Vs. Amir Chand and others 2011 (1) SCR 1096(Civil Appeal No.1082 of 2011) and also recently in another case Mangla Ram Vs. Oriental Insurance Co.
Ltd. & Ors., 2018 Law Suit (SC) 303 etc.
21. In order to prove the present issue, the injured Ms. Pushpa in the case bearing MACT No. 995/25 was examined as PW-1 (who is also an eye witness in the Lead Case bearing MACT No. 992/23) as well as other injured persons Sh. Manjeet Singh Grover (PW-1) and Sh. Harminder Singh (PW-1) in the connected cases bearing MACT No. 993/23 & 994/23 have clearly and categorically deposed in all the cases that at the relevant date, time and place, they were returning from Sheesh Ganj Gurudwara, Chandani Chowk by the Car/ Maruti Suzuki A- Star Car bearing registration no. DL-4CAM-9703 which was being driven by Harminder who is injured in the connected case bearing MACT No. 994/23 quite cautiously on the correct side of the road and when they reached at Ring Road, Chandagi Ram Akhara Red Light, Delhi and waiting quite cautiously for the MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 25/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA PANKAJ SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:01:47 +0530 signal to turn green to pass the signal suddenly one Vehicle/ Truck bearing registration no. UP-78DT-3227 (hereinafter referred to as 'offending vehicle') came from behind at a very high speed, rashly and negligently and hit their car (which was standing stationary at the red light) from behind. It is further stated that the accident took place due to offending vehicle bearing driven by R-1 (Avneesh Kumar) at a very high speed, rashly and negligently, as a result of which the deceased sustained fatal injuries and deceased was immediately take to the Trauma Centre, Hospital, Civil Lines,Delhi in a pathetic condition. It is further stated that a case of rash and negligent driving has been registered against the Truck bearing bearing registration no. UP-78DT-3327 being driven by R-1 at Civil Lines Police Station u/s 279/337/304A IPT 1860 dated 07/08/2023 was registered. In totality, the testimony of PWs-1 seem reliable and worth acting upon. Injured (PWs-1) have declined the suggestions imputing the occurrence of accident to the negligence of deceased. In totality, it could be safely observed here that PWs-1 have withstood the test of cross examination as he has not betrayed any signs of falsity or inconsistency and therefore, his testimony is worth acting upon.
22. The very fact that R-1 has already been charge- sheeted for the offences punishable under Sections 279/337/304A/427 IPC in the above criminal case/FIR in itself MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 26/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:01:52 +0530 is a strong circumstance to support the above oral testimony of injured and the case of petitioners on these issues. The copies of FIR, Chargesheet, Site plan, Mechanical inspection reports of offending vehicle, MLC, Postmortem Report of deceased, Seizure Memos and Arrest Memo of R-1 also corroborate the oral testimony of injured persons.
23. In view of the above, it could be safely assumed that at the relevant time the offending vehicle hit the rickshaw of the deceased and reluctantly the deceased and the injured persons sustained grievous injuries.
24. This Tribunal now proceeds to assess the wrongful act, neglect or default of R-1, if any, in driving the offending vehicle at the relevant time. Admittedly, R-1 has not explained the circumstances under which his vehicle (i.e. the offending vehicle) hit the rickshaw which the deceased was riding at the relevant time. In the absence of any averment or evidence regarding any mechanical defect in the offending vehicle or any material depicting any negligent/sudden act or omission on the part of the deceased, the only inference possible in the given facts and circumstances is that of neglect and default on the part of R-1 in driving the offending vehicle at the relevant time.
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 27/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:01:59 +0530
25. In view of the Postmortem Report/ medical records placed on the judicial files by the respective petitioner/s, no dispute is left regarding the death of the deceased and the nature of injuries sustained by the injured in the above accident.
26. In view of the above discussion, this Tribunal holds that the deceased died and the injured suffered grievous injuries on his person on account of neglect and default of R-1 while driving the offending vehicle at the relevant time. Both these issues are thus decided against the respondents and in favour of the petitioners as well as injured in both the cases.
ISSUE NO. 2 ( IN ALL THE FOUR MATTERS ) "Whether the petitioner/ petitioner/s are entitled for compensation? If so, to what amount and from whom?
27. As this Tribunal has already held that R1 was responsible for the fatal injuries sustained by the deceased and for the grievous injuries sustained by the injured, therefore, the petitioners in both the cases are entitled to be compensated justly. Computation of the compensation shall be decided separately for both the sets of petitioners in the following paragraphs :-
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 28/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed PANKAJ by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. SHARMA SHARMA Date: 2025.09.25 13:02:05 +0530 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. COMPENSATION IN CASE No. 992/23 ( For Grant of Compensation in respect of the death of deceased Ms. Amandeep Kuar Makkar) :
28. The compensation to which the petitioners are entitled shall be under the following heads:-
(i) LOSS OF DEPENDENCY
29. In this regard, the petitioner has examined Petitioner Smt. Pushpa, mother of the deceased as PW-1. PW-1 has deposed that at the relevant time, the deceased was 23 years old and was a Makeup Artist and was earning Rs.30,000/- per month. However, there is no material available on record which could corroborate the claim of PW-1 as to the monthly earnings of the deceased. Therefore, in the facts and circumstances, it would be appropriate to assess the monthly income of the deceased as per the minimum wages payable to a Graduate- Person in Delhi at the time of accident i.e. 07/08/2023 were Rs.22,744/- per month.
30. Petitioners have claimed that the deceased was aged about 23 years at the time of his death. They have also placed on record a copy of Xth Class Marksheet of deceased Ex.PW1/4, as per which the date of birth of deceased was 28/12/199. The date of accident is 07/08/2023. Going by the said documents of the deceased, the age of deceased would be around 23 years as on the date of accident. Hence, in view of MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 29/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:02:10 +0530 the law laid down by the Hon'ble Supreme Court in case of Sarla Verma & Ors. Vs. Delhi Transport Corporation & Anr., (2009) 6 SCC 121, which has also been upheld by the Constitutional Bench of the Hon'ble Supreme Court in the case of National Insurance Company Ltd. Vs. Pranay Sethi & Ors.
SLP (Civil) No. 25590 of 2014, decided on 31.10.2017, the multiplier of '18' is held applicable for calculating the loss of dependency caused to the petitioners on account of death of the deceased.
31. Coming to the dependency of deceased at the time of accident, it may be observed that the deceased is survived by her parents and brother. However, Petitioner No. 2/ mother of the deceased is considered to be dependent upon the deceased only.
32. Irrespective of this, one half of the earnings of deceased shall be deducted towards his personal and living expenses in view of the law already discussed above. Further, since this Tribunal has assumed that the age of deceased was 23 years at the time of accident., in view of the law laid down in the case of Pranay Sethi & Ors. (Supra), the petitioners are also held entitled to an addition of 40% of the above amount of his earnings towards future prospects.
33. Thus, the loss of dependency qua the deceased in the present case comes to Rs.34,38,893/- (rounded off) (Rs.22,744/- X 140/100 X 1/2 X 12 X 18). This amount is MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 30/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
Digitally signedPANKAJ SHARMA by PANKAJ SHARMA Date: 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:02:16 +0530 awarded to the petitioners under this head.
(ii) COMPENSATION UNDER NON-PECUNIARY HEADS
34. In terms of propositions laid down by the Hon'ble Supreme Court in the case of Rajwati @ Rajjo & Ors. Vs. United India Insurance Co. Ltd., Civil Appeal No. 8179/2022 decided on 09/12/2022, the petitioners are also held entitled to amounts of Rs. 20,000/- each under the heads of loss of estate and funeral expenses. Further, in view of subsequent judgments of the Hon'ble Supreme Court in the case of United India Insurance Company Ltd Vs Satinder Kaur & Ors MANU/HC/0500/2020 and The New India Assurance Company Ltd & Ors Vs Somwati & Ors MANU/HC/0674/2020, the petitioners are also entitled to compensation under the head "loss of consortium": -
Filial Consortium : Rs. 96,000/- (Rs. 48,000/- X 2) Brother Consortium : Rs. 48,000/- (Rs. 48,000/- X 1) 34.1 Hence, the petitioners are awarded a total sum of Rs.1,84,000/- (Rs.20,000/- + 20,000/- + Rs. 1,44,000/-) under this head.
COMPENSATION IN CASE NO. 993/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Manjeet Singh Grover):
35. In terms of provisions contained in Section 168 of MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 31/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:02:21 +0530 the MV Act the compensation which is to be awarded by this tribunal is required to be 'just'. In the injury cases a claimant is entitled to two different kinds of compensations i.e. pecuniary as well as non-pecuniary damages. The pecuniary damages or special damages are those damages which are awarded and designed to make good the losses which are capable of being calculated in terms of money and the object of awarding these damages is to indemnify the claimant for the expenses which he had already incurred or is likely to incur in respect of the injuries suffered by him in the accident. The non-pecuniary or general damages are those damages which are incapable of being assessed by arithmetical calculations. The pecuniary or special damages generally include the expenses incurred by the claimant towards his treatment, special diet, conveyance, cost of nursing/ attendant, loss of income/earning capacity etc. and the non- pecuniary damages generally include the compensation for the mental or physical shock, pain and sufferings, loss of amenities of life, marriage prospects and disfiguration etc. The above categories falling under both the heads of compensation are not exhaustive in nature but only illustrative. It is also necessary to state here that no amount of money or compensation can put the injured/claimant exactly in the same position or place where he was before the accident and an effort is to be made only to reasonably compensate him or to put him almost in the same place or position where he could have been if the alleged MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 32/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
by PANKAJ PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:02:26 +0530 accident had not taken place and this compensation is to be assessed in a fair, reasonable and equitable manner. The object of compensating him is also not to reward him or to make him rich in an unjust manner. It is also well settled that the 'just' compensation to be awarded to the claimant has to be calculated objectively and it may involve some guess work in calculating the different amounts which the claimant may be entitled under the different heads of compensation. Reference in this regard can be made on some of important judgments on the subject like the judgment in the case of R.D. Hattangadi Vs. Pest Control (India) Pvt. Ltd., AIR 1995 SC 755, Arvind Kumar Mishra Vs. New India Assurance Company Limited, (2010) 10 SCC 254 and Raj Kumar Vs. Ajay Kumar & Anr., (2011) 1 SCC 343.
36. In light of the above legal propositions, the amount of compensation which could be considered to be 'just' in the opinion of this tribunal shall be as under:-
(i) Medical or Treatment Expenses
37. The injured has placed on judicial file original medical bills and treatment papers vide Ex.PW-1/2 (colly) and Ex. PW-13 (Colly). As per the said documents, injured has incurred expenses to the tune of Rs.2,34,705/-. In the absence of any contest to the said documents (placed on record by the petitioner), the injured is held entitled to an amount of MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 33/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:02:31 +0530 Rs.2,34,705/- under this head.
(ii) Pain and Suffering
38. As per medical documents, the injured has suffered grievous injuries and also sustained 72% permanent disability in relation to his Right Upper Limb. As per disability certificate no.2173 dated 29.05.2025 issued by Aruna Asaf Ali Govt. Hospital, Delhi, petitioner is a case of ''FUC Of Crush Injury Rt hand '' and was found to have sustained 72% permanent physical impairment in relation to his Right Upper Limb. The aforementioned certificate was issued in terms of the directions of this Tribunal vide order dated 19/02/2025.Accordingly, the aforementioned disability certificate could be read in evidence in terms of the observations made by the Hon'ble Supreme Court of India in Bajaj Allianz General Insurance Company Ltd. Vs Union of India in Writ Petition (s) (Civil ) No (s). 534/2020 date of order 16/11/2021. It is not possible to quantify the compensation admissible to petitioner for the shock, pain and sufferings etc. which he actually suffered because of the above injuries, but as stated above, an effort has to be made to compensate him for the same in a just and reasonable manner. Hence, keeping in view the extent and nature of the injuries suffered by petitioner and duration of the treatment taken by him etc., an amount of Rs.50,000/- is being awarded to him towards pain and sufferings during the said period of his treatment and immobility. Thus, he MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 34/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ by Digitally signed PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:02:36 +0530 is awarded a total amount of Rs. 50,000/- under this head.
(iii) Loss of income
39. In his affidavit Ex. PW1/A, the petitioner claims that he was 31 years of age and was employed with CapGemini at the post of Senior Technical Consultant and was earning about Rs.6,93,568/- per annum. The medical records placed on record by petitioner reflect that the petitioner sustained a grievous injuries which resulted into 72% permanent physical impairment in relation to his Right Upper Limb which is non progressive and not likely to improve in future. The above documents are sufficient to uphold the claim of the petitioner to the effect that he was unable to resume his vocation since the date of accident. In view of the nature of the injuries sustained by the petitioner, it could be safely assumed that the petitioner has become unfit for work for rest of his life after the accident and he could not have worked for about 06 months due to the injuries. In order to prove the income, the injured examined one as PW-2. He proved the ITRs of the deceased for the A.Y. 2021- 2022 vide Ex. PW-2/2 (Colly). 2022-2023 vide Ex. PW-2/3 (Colly). & 2023-2024 vide Ex. PW-2/4 (Colly). Accordingly, the ITR for the A.Y. 2022-2023 is considered for the purpose of quantification of compensation. As per ITRs for the A.Y. 2023- 2024 Ex. PW-2/3 (Colly), the net annual income of the deceased is Rs.6,93,568/- and same is considered for the purpose of MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 35/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:02:48 +0530 quantification of compensation. As such, the petitioner is held entitled to a sum of Rs.3,46,786/- (Rs.6,93,568/- X 6/12). The said sum is awarded to the petitioner under this head.
(iv) Loss of future earnings due to disability
40. Petitioner claimed in his affidavit Ex. PW-1/A that he has become permanently disabled after the accident and could not perform his work by resuming his duties. As per the facts, the petitioner was working with CapGemini at the post of Senior Technical Consultant and was earning Rs.6,93,568/- per anuum which has been duly substantiated by the ITRs of the petitioner vide Ex.PW-2/2(Colly), Ex. PW-2/3 (Colly) and Ex. PW-2/4 (Colly) respectively. The petitioner has stated that he has become permanently disabled due to the injuries and not only he is facing financial crisis but mental suffering too. According to the petitioner, the permanent disability has directly impacted his work profile and he has become unemployable. In his cross- examination he stated that permanent disability sustained by him in his right hand which is not working properly and there is no sensation in his middle & index finger. Evidently, the petitioner has suffered 72% permanent physical impairment with respect to his Right Upper Limb which is non progressive and not likely to improve in future. As a matter of fact, the work profile which was petitioner was having has been directly impacted by such physical injury and disability. Not only such permanent disability can cut short his working capacity but also affect his growth MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 36/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. by PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:02:53 +0530 avenue. The petitioner is of a young age and he is having future, however, the said permanent disability has marred his future in terms of his profile, working capacity and growth avenues. His ITRs indicate that he was gainfully employed and the permanent physical disability in the right hand to the extent of 72% has directly impacted on his functional disability. Therefore, in the facts and circumstances, considering his age and profile, it would be apposite to consider the functional disability as 50%. This Tribunal has already assumed the annual income of petitioner to be Rs.6,93,568/- at the relevant time. As far as the age of petitioner at the time of accident is concerned, we may look into the photocopy of petitioner's Aadhar Card which is Ex. PW-1/4, as per the said document, the year of birth of petitioner was 1993. The date of accident is 07/08/2023. Going by the same, the age of petitioner as on the date of accident was around 30 years. Therefore, in view of the law laid down by the Hon'ble Supreme Court in case of Sarla Verma & Ors. Vs. Delhi Transport Corporation & Anr.,(2009) 6 SCC 121, which has also been upheld by the Constitution Bench of the Hon'ble Supreme Court in a recent judgment dated 31.10.2017 given in the case of National Insurance Company Ltd. vs. Pranay Sethi & Ors. SLP (Civil) No. 25590 of 2014, the multiplier of '17' is held applicable for calculating the loss of future earnings of petitioner arising out of his above disability. The petitioner is also entitled to 50% ( as ITRs of the injured are government document and MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 37/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA 2025.09.25 13:02:58 +0530 valid proof of income) future prospects as per the observations made by a Three Judge Bench of Hon'ble Supreme Court in Erudhaya Priya Vs. State Express Transport Corporation Ltd., MANU/SC/0545/2020 [please see para 7 (b)]. Thus, the loss of future earnings of petitioner due to his above injury and permanent physical disability comes to Rs.88,42,992/- (Rs.6,93,568/- X 150/100 X 50/100 X 17 ) and the same is awarded to him as compensation under this head.
(v) Conveyance, Attendant Charges and Special Diet
41. In view of the nature of injuries sustained by the petitioner, the extent of permanent physical disability and the extended period of medical treatment, the petitioner is granted a sum of Rs. 35,000/- each under these heads.
(vi) Loss of amenities of life and disfigurement
42. In view of the nature of injuries sustained by the petitioner, the extent of permanent physical disability and the extended period of medical treatment, the petitioner is granted a sum of Rs. 35,000/- each under these heads.
COMPENSATION IN CASE NO. 994/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh.
Harminder Singh):
(i) Medical or Treatment Expenses
43. No bill regarding treatment has been filed by injured. It is common knowledge that generally people during the treatment do not maintain the bills etc as they are not aware of MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 38/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
by PANKAJ PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:03:05 +0530 this benevolent legislation having provisions for compensation. Keeping in view the overall circumstances, I hereby grant a sum of Rs.5,000/- towards medical expenses.
(ii) Pain and Suffering
44. As per medical records, the petitioner has suffered simple injuries. It is not possible to quantify the compensation admissible to petitioner for the shock, pain and sufferings etc. which she actually suffered because of the above injuries, but as stated above, an effort has to be made to compensate him for the same in a just and reasonable manner. Hence, keeping in view the extent and nature of the injuries suffered by petitioner and duration of the treatment taken by him etc., an amount of Rs.25,000/- is being awarded to him towards pain and sufferings during the said period of his treatment and immobility. Thus, he is awarded a total amount of Rs.25,000/- under this head.
(iii) Loss of Income
45. In his affidavit Ex. PW1/A, the petitioner claims that he was 37 years of age and was self employed and was earning Rs.3,00,000/- per annum. The medical records placed on record by petitioner reflect that the petitioner sustained simple injuries. The above documents are sufficient to uphold the claim of the petitioner to the effect that he was unable to resume his vocation MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 39/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed PANKAJby PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. SHARMA SHARMA Date: 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
13:03:11 +0530 since the date of accident. In view of the nature of the injuries sustained by the petitioner, it could be safely assumed that the petitioner could not have worked for about 15 days due to the injuries. In the absence of any material as to the monthly earnings of the petitioner, it would be appropriate to assume the monthly earnings of the petitioner as per the Minimum Wages payable to an Unskilled-Person in Delhi as on the date of accident. Accordingly, the Minimum Wages admissible to Unskilled-Person as on 07/08/2023 in Delhi the earnings was Rs.17,234/-. As such, the petitioner is held entitled to a sum of Rs.8,617/- (Rs.17,234/- X 1/2). The said sum is awarded to the petitioner under this head.
(iv) Conveyance, Attendant Charges, Special Diet and Amenities of Life
46. In view of the nature of injuries sustained by the petitioner and the extended period of medical treatment, the petitioner is granted a sum of Rs.5,000/- each under these heads.
COMPENSATION IN CASE NO. 995/23 (For Grant of Compensation in respect of the injuries sustained by injured Smt. Pushpa):
(i) Medical or Treatment Expenses
47. No bill regarding treatment has been filed by injured. It is common knowledge that generally people during the MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 40/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:03:16 +0530 treatment do not maintain the bills etc as they are not aware of this benevolent legislation having provisions for compensation. Keeping in view the overall circumstances, I hereby grant a sum of Rs.5,000/- towards medical expenses.
(ii) Pain and Suffering
48. As per medical records, the petitioner has suffered simple injuries. It is not possible to quantify the compensation admissible to petitioner for the shock, pain and sufferings etc. which she actually suffered because of the above injuries, but as stated above, an effort has to be made to compensate her for the same in a just and reasonable manner. Hence, keeping in view the extent and nature of the injuries suffered by petitioner and duration of the treatment taken by him etc., an amount of Rs.25,000/- is being awarded to him towards pain and sufferings during the said period of his treatment and immobility. Thus, he is awarded a total amount of Rs.25,000/- under this head.
(iii) Loss of Income
49. In her affidavit Ex. PW1/A, the injured claims that in the aforesaid accident she sustained injuries. The medical records placed on record by petitioner reflect that the petitioner sustained simple injuries. The above documents are sufficient to uphold the claim of the petitioner to the effect that she was MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 41/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
PANKAJ PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:03:21 +0530 unable to resume her vocation since the date of accident. In view of the nature of the injuries sustained by the petitioner, it could be safely assumed that the petitioner could not have worked for about 15 days due to the injuries. In the absence of any material as to the monthly earnings of the petitioner, it would be appropriate to assume the monthly earnings of the petitioner as per the Minimum Wages payable to an Unskilled Person in Delhi as on the date of accident. Accordingly, the Minimum Wages admissible to Unskilled Person as on 07/08/2023 in Delhi the earnings was Rs.17,234/-. As such, the petitioner is held entitled to a sum of Rs.8,617/- (Rs.17,234/- X 1/2). The said sum is awarded to the petitioner under this head.
(iv) Conveyance, Attendant Charges, Special Diet and Amenities of Life
50. In view of the nature of injuries sustained by the petitioner and the extended period of medical treatment, the petitioner is granted a sum of Rs.5,000/- each under these heads.
ISSUE NO.3 / RELIEF
51. The petitioners (IN CASE NO. 992/23 (For Grant of Compensation in respect of the death of deceased Ms. Amandeep Kaur Makkar ) are thus awarded a sum of Rs.36,22,893/- (Rupees Thirty Six Lakhs Twenty Two Thousand Eight Hundred and Ninety Three Only) along with interest @ 9% per annum from the date of filing of DAR i.e. MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 42/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:03:25 +0530 16/11/2023. Since no interim compensation has been awarded, therefore no deduction is applicable.
52. The injured (IN CASE NO. 993/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Manjeet Singh Grover) is thus awarded a sum of Rs.96,49,481/- (Rupees Ninety Six Lakhs Forty Nine Thousand Four Hundred and Eighty One Only) (Rs.2,34,705/- + Rs. 50,000/- + Rs.3,46,784/- + Rs.88,42,992/- + Rs. 35,000/- + Rs.35,000/- + Rs.35,000/- + Rs.35,000/- + Rs.35,000/-) along with interest @ 9% per annum from the date of filing of DAR i.e. 16/11/2023. Since no interim compensation has been awarded, therefore no deduction is applicable.
53. The injured (IN CASE NO. 994/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Harminder Singh) is thus awarded a sum of Rs.58,617/- (Rupees Fifty Eight Thousand Six Hundred and Seventeen Only) (Rs.5,000/- + Rs. 25,000/- + Rs.8,617/- + Rs.5,000/- + Rs.5,000/- + Rs.5,000/- + Rs.5,000/-) along with interest @ 9% per annum from the date of filing of DAR i.e. 16/11/2023.Since no interim compensation has been awarded, therefore no deduction is applicable.
54. The injured (IN CASE NO. 995/23 (For Grant of Compensation in respect of the injuries sustained by injured Smt. Pushpa) is thus awarded a sum of Rs.58,617/-
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 43/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ by PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:03:31 +0530 (Rupees Fifty Eight Thousand Six Hundred and Seventeen Only) (Rs.5,000/- + Rs. 25,000/- + Rs.8,617/- + Rs.5,000/- + Rs.5,000/- + Rs.5,000/- + Rs.5,000/-) along with interest @ 9% per annum from the date of filing of DAR i.e. 16/11/2023. Since no interim compensation has been awarded, therefore no deduction is applicable.
RELEASE IN CASE NO. 992/23 (For Grant of Compensation inrespect of the death of deceased Ms. Amandeep Kaur Makkar )
55. Petitioners did not bother to appear before this Tribunal for recording their statement regarding financial needs and requirements.
55.1 Out of the awarded amount, Petitioner No. 2 is awarded a sum of Rs.36,00,000/- (Rupees Thirty Six Lakhs Only) and the said amount is directed to be kept with State Bank of India, Branch Tis Hazari Courts, New Delhi in MACAD in the form of 180 monthly fixed deposit receipts (FDRs) payable in equal amounts for a period of 1 to 180 months in succession, as per the scheme formulated by Central Motor Vehicles (fifth Amendment) Rules, 2022 [(Directions at serial no. 35, 36 of Procedure for Investigation of Motor Vehicle Accidents (under Rule 150A)]. The amount of FDRs on maturity would be released in her savings/MACT Claims SB Account as and when she furnishes the details of her bank account which is near the MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 44/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. Digitally signed by PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:03:35 +0530 place of her residence to the Bank Manager, State Bank of India, Tis Hazari Courts, New Delhi under intimation to the Civil Nazir of this Tribunal. The remaining amount of Rs.5,08,830/- (Rupees Five Lakhs Eight Thousand Eight Hundred and Thirty Only) is also directed to be released into her above said account, which can be withdrawn and utilized by Petitioner No. 2.
55.2 Out of the awarded amount, Petitioners No. 1 & 3 are awarded a sum of Rs.55,920/- each ( Rupees Fifty Five Thousand Nine Hundred and Twenty Only). The entire awarded amount be released in their savings/MACT Claims SB Accounts as and when they furnish the details of their bank accounts which is near the place of their residence to the Bank Manager, State Bank of India, Tis Hazari Courts, New Delhi under intimation to the Civil Nazir of this Tribunal which can be withdrawn and utilized by the Petitioners No.1 & 3 respectively.
RELEASE IN CASE NO. 993/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Manjeet Singh Grover):
56. Injured did not bother to appear before this Tribunal for recording his statement regarding financial needs and requirements.
56.1 Out of the awarded amount, injured is awarded a sum of Rs.98,00,000/- (Rupees Ninety Eight Lakhs Only) and MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 45/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. by PANKAJ PANKAJ SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA 2025.09.25 13:03:40 +0530 the said amount is directed to be kept with State Bank of India, Branch Tis Hazari Courts, New Delhi in MACAD in the form of 196 monthly fixed deposit receipts (FDRs) payable in equal amounts for a period of 1 to 196 months in succession, as per the scheme formulated by Central Motor Vehicles (fifth Amendment) Rules, 2022 [(Directions at serial no. 35, 36 of Procedure for Investigation of Motor Vehicle Accidents (under Rule 150A)]. The amount of FDRs on maturity would be released in his savings/MACT Claims SB Account as and when he furnishes the details of his bank account which is near the place of his residence to the Bank Manager, State Bank of India, Tis Hazari Courts, New Delhi under intimation to the Civil Nazir of this Tribunal. The remaining amount of Rs.14,41,645/-
(Rupees Fourteen Lakhs Forty One Thousand Six Hundred and Forty Five Only) is also directed to be released into his above said account, which can be withdrawn and utilized by the injured.
RELEASE IN CASE/ MACT No. 994/23 (For Grant of Compensation in respect of the injuries sustained by injured Sh. Harminder Singh):
57. Injured did not bother to appear before this Tribunal for recording his statement regarding financial needs and requirements.
57.1 The Injured Harminder Singh is awarded an amount of Rs.68,289/- ( Rupees Sixty Eight Thousand Two Hundred and MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 46/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
2025.09.25 13:03:47 +0530 Eighty Nine Only) and the entire amount be released in his savings/MACT Claims SB Account as and when he furnishes the details of his bank account which is near the place of his residence to the Bank Manager, State Bank of India, Tis Hazari Courts, New Delhi under intimation to the Civil Nazir of this Tribunal which can be withdrawn and utilized by the Injured- Harminder Singh.
RELEASE IN CASE/ MACT No. 995/23 (For Grant of Compensation in respect of the injuries sustained by injured Ms. Pushpa):
58. Injured did not bother to appear before this Tribunal for recording her statement regarding financial needs and requirements.
58.1 The Injured Smt. Pushpa is awarded an amount of Rs.68,289/- ( Rupees Sixty Eight Thousand Two Hundred and Eighty Nine Only) and the entire amount be released in her savings/MACT Claims SB Account as and when she furnishes the details of her bank account which is near the place of her residence to the Bank Manager, State Bank of India, Tis Hazari Courts, New Delhi under intimation to the Civil Nazir of this Tribunal which can be withdrawn and utilized by the Injured- Smt. Pushpa.
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 47/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ Digitally by PANKAJ SHARMA signed MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:03:58 +0530 LIABILITY
59. As already stated above, R-1 being the driver and principal tortfeasor and R-2 being owner of the offending vehicle, and also being vicariously liable for the acts of R-1, are jointly and severally liable to pay the awarded amount of compensation to petitioner. However, since the offending vehicle was insured with R-3 at the time of accident, therefore, R-3/ Insurance Company is liable to indemnify R-2 in respect of above liability. As such R-3 is directed to deposit the above award amount within 30 days from the date of this Award by way of NEFT or RTGS mode in the account of this Tribunal maintained with SBI, Tis Hazari Courts, Delhi (account holder's name-Motor Accident Claims Tribunal 02 Central, A/C No. 40743576901, IFSC Code SBIN0000726) under intimation to the petitioners and this Tribunal in terms of the format for remittance of compensation as provided in Divisional Manager Vs. Rajesh, 2016 SCC Online Mad. 1913 (and reiterated by Hon'ble Supreme Court in the orders dated 16.03.2021 and 16.11.2021 titled as Bajaj Allianz General Insurance Co. Pvt. Ltd. Vs. Union of India & Ors) along with interest @ 9% per annum till the deposit of the compensation as awarded, failing which it shall be liable to pay interest at the rate of 12% per annum for the period of delay.
60. A digital copy of this award be forwarded to the MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 48/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:04:03 +0530 parties free of cost. Ahlmad is directed to send the copy of the award to Ld. Metropolitan Magistrate concerned and Delhi Legal Services Authority in view of Central Motor Vehicles (fifth Amendment) Rules, 2022 [(Directions at serial nos. 39, 40 of Procedure for Investigation of Motor Vehicle Accidents (under Rule 150A)]. Further Nazir is directed to maintain the record in Form XVIII in view of Central Motor Vehicles (fifth Amendment) Rules, 2022 [(Directions at serial no. 41 of Procedure for Investigation of Motor Vehicle Accidents (under Rule 150A).
61. Ahlmad is directed to e-mail an authenticated copy of the award to the insurer as directed by the Hon'ble Supreme Court of India in WP (Civil) No. 534/2020 titled as Bajaj Allianz General Insurance Co. Pvt. Ltd. Vs. Union of India & Ors. on 16.03.2021. Ahlmad shall also e-mail an authenticated copy of the award to Branch Manager, SBI, Tis Hazari Courts for information.
62. Ahlmad is further directed to comply with the directions passed by the Hon'ble High Court of Delhi in MAC APP No. 10/2021 titled as New India Assurance Company Ltd. Vs. Sangeeta Vaid & Ors., date of decision : 06.01.2021 regarding digitisation of the records.
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 49/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:04:07 +0530 File be consigned to Record Room.
A separate file be prepared for compliance report and put up the same on 25.10.2025. PANKAJ Digitally signed by PANKAJ SHARMA SHARMA Date: 2025.09.25 13:04:13 +0530 Announced in the open court (DR. PANKAJ SHARMA On this 25.092025 Judge, MACT-02 (CENTRAL) Delhi/25/09/2025 FORM - XV, Central Motor Vehicles (fifth Amendment) Rules, 2022 (Pl. see Rule 150A) SUMMARY OF COMPUTATION OF AWARD AMOUNT IN DEATH CASES
1. Date of accident. : 07/08/2023
2. Name of the deceased : Ms. Amandeep Kaur Makkar
3. Age of the deceased : 23 years
4. Occupation of the deceased : Makeup Artist
5. Income of the deceased : As per minimum wages of a Graduate-
Person prevailing in Delhi at the relevant time
6. Name, age and relationship of legal representative of deceased:-
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 50/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
PANKAJ PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:04:21 +0530 S. No. Name Age Relati on (1) Harcharan Singh 54 Years Brother of the deceased (2) Pushpa 49 years Mother of the deceased (3) Gurpreet Singh 30 years Brother of the deceased Computation of Compensation Sr. No. Heads Awarded by the Claims Tribunal
7. Income of the Rs. 22,744/-
deceased(A)
8. Add-Future Prospects 40% (B) MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 51/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:04:26 +0530
9. Less-Personal One half of the deduction expenses of the deceased(C)
10. Monthly loss of Rs.15,920.80 dependency[(A+B)-
C=D]
11. Annual loss of Rs.1,91,049.60/-
dependency (Dx12) 12. Multiplier(E) 18
13. Total loss of Rs. 34,38,893/-
dependency (Dx12xE= F)
14. Medical Expenses(G) NIL
15. Compensation for loss Rs. 1,44,000/- ( Rs.
of consortium(H) 48,000X3)
16. Compensation for loss NIL
of love and affection
(I)
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 52/67
MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed
MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. by PANKAJ
PANKAJ SHARMA
SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25
13:04:29 +0530
17. Compensation for loss Rs. 20,000/-
of estate(J)
18. Compensation Rs. 20,000/-
towards funeral expenses(K)
19.
TOTAL Rs.36,22,893/-
COMPENSATION(F
+G+H+I+J+K=L)
20.
RATE OF INTEREST 9%
AWARDED
21.
Interest amount up to Rs.5,97,777/- the date of award(M)
22.
Total amount Rs.42,20,670/-
including interest(L +
M)
23. P-1 : Rs.55,920/-
Award amount P-2 : Rs. 5,08,830/-
released P-3 : Rs. 55,920/-
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 53/67
MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed
by PANKAJ
MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA
SHARMA Date:
2025.09.25
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:04:34 +0530
24.
Award amount kept in As per award
FDRs
25.
Mode of disbursement Mentioned in the award of the award amount to the petitioner (s)
26.
Next date for 25/10/2025
compliance of the
award
FORM - XVI, Central Motor Vehicles (fifth Amendment) Rules, 2022 (Pl. see Rule 150A) SUMMARY OF THE COMPUTATION OF AWARD AMOUNT IN INJURY CASE
1. Date of accident : 07/08/2023
2. Name of the injured : Sh. Manjeet Singh Grover
3. Age of the injured : 30 Years
4. Occupation of the injured : Job
5. Income of the injured : As per ITRs
6. Nature of injury : Grievious
7. Medical treatment taken : Different Hospitals MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 54/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors.
2025.09.25 13:04:51 +0530
8. Period of Hospitalization : Different Period
9. Whether any permanent disability ? If yes, give details : Yes
10. Computation of Compensation S. No. Heads Awarded by the Tribunal
11. Pecuniary Loss
(i) Expenditure on treatment Rs.2,34,705/-
(ii) Expenditure on conveyance Rs.35,000/-
(iii) Expenditure on special diet Rs. 35,000/-
(iv) Cost of nursing/attendant Rs.35,000/-
(v) Cost of artificial limb NIL
(vi) Loss of earning capacity NIL
(vii) Loss of Income Rs.3,46,784/-
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 55/67
MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed
by PANKAJ
SHARMA
PANKAJ
MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. SHARMADate:
2025.09.25
13:04:58
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. +0530
(viii) Any other loss which may NIL
require any special
treatment or aid to the
injured for the rest of his
life
12. Non-Pecuniary Loss:
(i) Compensation for mental NIL
and physical shock
(ii) Pain and suffering Rs. 50,000/-
(iii) Loss of amenities of life Rs.35,000/-
(iv) Disfiguration NIL
(v) Loss of marriage prospects NIL
(vi) Discomfort, Inconvenience NIL
and Loss of earnings to the
Parents during the period of
hospitalization
13. Disability resulting in loss of earning capacity:
MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 56/67MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ by PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:05:07 +0530 (I) Percentage of disability 72% Right Upper Limb assessed and nature of disability as permanent or temporary
(ii) Loss of amenities or loss of N.A expectation of life span on account of disability 50%
(iii) Percentage of loss of earning capacity in relation to disability
(iv) Loss of future income - Rs.82,42,992/-
(Income x% Earning Capacity x Multiplier)
14. TOTAL COMPENSATION Rs.96,49,481/-
15. INTEREST AWARDED 9% per annum
16. Interest amount up to the Rs.15,92,164/-(rounded off) date of award
17. Total amount including Rs.1,12,41,645/ -
interest MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 57/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors.
Digitally signed by PANKAJPANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:05:12 +0530
18. Award amount released Rs.14,41,645/-
19. Award amount kept in As per award FDRs
20. Mode of disbursement of Mentioned in the award the award amount to the petitioners(s).
21. Next date for compliance 25/10/2025 of the award.
FORM - XVI, Central Motor Vehicles (fifth Amendment) Rules, 2022 (Pl. see Rule 150A) SUMMARY OF THE COMPUTATION OF AWARD AMOUNT IN INJURY CASE
1. Date of accident : 07/08/2023
2. Name of the injured : Sh. Harminder Singh
3. Age of the injured : 37 years
4. Occupation of the injured : Self Employed
5. Income of the injured : As per minimum wages of an Un-Skilled Person prevailing in Delhi at the relevant time
6. Nature of injury : Simple
7. Medical treatment taken by injured : Govt. Hospital MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 58/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. by PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:05:19 +0530
8. Period of Hospitalization : NA
9. Whether any permanent disability ? If yes, give details : No
10. Computation of Compensation S. No. Heads Awarded by the Tribunal
11. Pecuniary Loss (I) Expenditure on treatment Rs.5,000/-
(ii) Expenditure on conveyance Rs.5,000/-
(iii) Expenditure on special diet Rs.5,000/-
(iv) Cost of nursing/attendant Rs.5,000/-
(v) Cost of artificial limb NIL (vi) Loss of earning capacity NIL (vii) Loss of Income Rs.8,617/- MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 59/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. Digitally signed by PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date: 2025.09.25 13:05:23 +0530 (viii) Any other loss which may NIL require any special treatment or aid to the injured for the rest of his life 12. Non-Pecuniary Loss: (i) Compensation for mental NIL and physical shock (ii) Pain and suffering Rs.25,000/- (iii) Loss of amenities of life Rs.5,000/- (iv) Disfiguration NIL (v) Loss of marriage prospects NIL (vi) Loss of earning, N.A. inconvenience, hardships, disappointment, frustration, mental stress, dejectment and unhappiness in future life etc. MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 60/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA Date: SHARMA 2025.09.25 MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 13:05:27 +0530
13. Disability resulting in loss of earning capacity:
(i) Percentage of disability NIL assessed and nature of disability as permanent or temporary
(ii) Loss of amenities or loss of N.A expectation of life span on account of disability NIL
(iii) Percentage of loss of earning capacity in relation to disability
(iv) Loss of future income - NIL (Income x % Earning Capacity x Multiplier)
14. TOTAL COMPENSATION Rs.58,617/-
15. INTEREST AWARDED 9% per annum
16. Interest amount up to the Rs.9,672/-
date of award MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 61/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:05:35 +0530
17. Total amount including Rs.68,289/-
interest
18. Award amount released Entire
19. Award amount kept in NIL FDRs
20. Mode of disbursement of Mentioned in the award the award amount to the claimant(s).
21. Next date for compliance 25.10.2025 of the award.
FORM - XVI, Central Motor Vehicles (fifth Amendment) Rules, 2022 (Pl. see Rule 150A) SUMMARY OF THE COMPUTATION OF AWARD AMOUNT IN INJURY CASE
1. Date of accident : 07/08/2023
2. Name of the injured : Smt. Pushpa MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 62/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. by PANKAJ MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. PANKAJ SHARMA Date:
SHARMA 2025.09.25 13:05:41 +0530
3. Age of the injured : 45 years
4. Occupation of the injured : NA
5. Income of the injured : As per minimum wages of an Un-
skilled Person prevailing in Delhi at the relevant time
6. Nature of injury : Simple
7. Medical treatment taken by injured : Govt. Hospital
8. Period of Hospitalization : NA
9. Whether any permanent disability ? If yes, give details : No MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 63/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:05:46 +0530
10. Computation of Compensation S. No. Heads Awarded by the Tribunal
11. Pecuniary Loss (I) Expenditure on treatment Rs.5,000/-
(ii) Expenditure on conveyance Rs.5,000/-
(iii) Expenditure on special diet Rs.5,000/-
(iv) Cost of nursing/attendant Rs.5,000/-
(v) Cost of artificial limb NIL (vi) Loss of earning capacity NIL (vii) Loss of Income Rs.8,617/- MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 64/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA PANKAJ SHARMA Date: MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:05:52 +0530 (viii) Any other loss which may NIL require any special treatment or aid to the injured for the rest of his life 12. Non-Pecuniary Loss: (i) Compensation for mental NIL and physical shock (ii) Pain and suffering Rs.25,000/- (iii) Loss of amenities of life Rs.5,000/- (iv) Disfiguration NIL (v) Loss of marriage prospects NIL (vi) Loss of earning, N.A. inconvenience, hardships, disappointment, frustration, mental stress, dejectment and unhappiness in future life etc. MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 65/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ signed by PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date: 2025.09.25 13:05:58 +0530
13. Disability resulting in loss of earning capacity:
(i) Percentage of disability NIL assessed and nature of disability as permanent or temporary
(ii) Loss of amenities or loss of N.A expectation of life span on account of disability NIL
(iii) Percentage of loss of earning capacity in relation to disability
(iv) Loss of future income - NIL (Income x % Earning Capacity x Multiplier)
14. TOTAL COMPENSATION Rs.58,617/-
15. INTEREST AWARDED 9% per annum
16. Interest amount up to the Rs.9,672/-
date of award MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 66/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ PANKAJ SHARMA MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. SHARMA Date:
2025.09.25 13:06:04 +0530
17. Total amount including Rs.68,289/-
interest
18. Award amount released Entire
19. Award amount kept in NIL FDRs
20. Mode of disbursement of Mentioned in the award the award amount to the claimant(s).
21. Next date for compliance 25.10.2025 of the award.
CONCLUSION:-
1. As per award dated 25.09.2025.
2. A separate file was ordered to be prepared by the Nazir with directions to put up the same on 25.10.2025.Digitally signed
PANKAJ by PANKAJ SHARMA SHARMA Date: 2025.09.25 13:06:10 +0530 (DR. PANKAJ SHARMA) PO MACT-02 (CENTRAL) DELHI/25.09.2025 MACT No. 992/23 Harcharan Singh & Ors. Vs. Avneesh Kumar & Ors. Page No. 67/67 MACT No. 993/23 Manjeet Singh Grover Vs. Avneseh Kumar & Ors. Digitally signed by PANKAJ MACT No. 994/23 Harminder Singh Vs. Avneesh Kumar & Ors. PANKAJ SHARMA SHARMA Date:
MACT No. 995/23 Pushpa Vs. Avneseh Kumar & Ors. 2025.09.25 13:06:14 +0530