NATIONAL INSURANCE CO LTD Vs. VEENA & ORS

JUDGEMENT

(1.) Impugned Award of 9th September, 2015 rendered by Motor Accident Claims Tribunal (henceforth referred to as the "Tribunal") grants compensation to respondent-Claimants, on account of death of a vegetable seller- Varun s/o Lala Ram, aged 22 years; Shop keeper- Ajay s/o Vijay Kumar, aged 20 years and a housewife- Sonia w/o Jitender, aged 25 years. Parents of deceased- Varun had preferred Claim Petition No. 640/2011 to seek compensation, as deceased was a bachelor when this accident had taken place. Deceased- Ajay was also a bachelor and so, the Claim Petition No. 641/2011 was preferred by his parents. Another Claim Petition No. 3/12/12 was preferred by husband of deceased- Sonia.

(2.) To render the impugned Award, the Tribunal has relied upon evidence of Claimants/ legal heirs of deceased and other documentary evidence on record. The compensation awarded by the Tribunal to Claimants with interest @ 9% p.a. in these appeals, is as under:-

(3.) The factual background of this case, as noticed in the impugned Award, is as under:-