ORIENTAL INSURANCE CO. LTD Vs. MADHU GUPTA

JUDGEMENT

(1.) THIS is insurer's appeal against the award dated 9-5-1997, passed by the Third Additional Motor Accident Claims Tribunal, Raipur (for short "the Tribunal") in Claim Case No. 98/96.

(2.) RESPONDENT No. 1/claimant Smt. Madhu Gupta claimed compensation of Rs. 50,00,000/- (Rupees Fifty lacs) for the death of her husband - deceased Ashok Gupta in the motor accident on 22-1-1996 when his scooter was dashed by the offending vehicle jeep bearing registration No. MP-24G/0843, resulting in his death on the spot itself. The claimant further pleaded that her husband Ashok Gupta used to earn Rs. 10,000/- per month from his business.

(3.) THE claimant examined Madhu Gupta (A.W. 1) and Ratan Kumar (A.W. 2) in support of her claim, whereas the owner, driver and insurer did not examine any witness in rebuttal.