NATIONAL INSURANCE COMPANY LTD Vs. RENU DEVI

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicles Act, 1988 (for short as the "act") arises out of the award dated 15. 02. 08 passed by Sh. Chander shekhar, Judge, Motor Accident Claims Tribunal (for short as "tribunal"), delhi awarding the compensation of Rs. 7,00,000/- along with the interest @ 7. 5% per annum from the date of filing of the petition till realization to the claimants.

(2.) THE brief facts of the case relevant for present appeal are that on 12/10/2005 at 11. 45 am when the deceased, Sh. Shyam Rishideo reached near priya Dairy, B-5/263, Sector 7, Divider Road Rohini, Delhi, all of a sudden the offending bus No. DL-1-PB-1647 being driven by Sh. Hari Singh, in a rash and negligent manner, lack in proper lookouts and in utmost high speed came and hit the deceased violently, as a result of which deceased fell down on the road and sustained multiple fatal injuries. The deceased was taken to BSA Hospital, Delhi, where he was declared 'brought dead'.

(3.) THE claimants being the wife, children and parents of the deceased filed the petition for seeking the compensation.