SAROJ DEVI Vs. NEW INDIA ASSURANCE CO. LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are the claimants who filed a Claim Petition under Sec. 166 of the Motor Vehicles Act, 1988 for claiming compensation on account of death of one Amit Kumar (the deceased) in a vehicular accident. The first two appellants are the parents of the deceased and the third appellant is the sister of the deceased.

(3.) On 4/9/2014, when the deceased was plying motor cycle, a bus insured with the respondent-insurance company gave a dash to the motor cycle of the deceased. As a result of the dash given by the bus, the deceased sustained grievous injuries which resulted in his death on 8/10/2014.