UNITED INDIA INSURANCE CO LTD Vs. MAHIMA SINGH

JUDGEMENT

(1.) The appellant has challenged the award dated 18th July, 2017 whereby compensation of Rs.54,87,500/- has been awarded to respondent No.1 to 3.

(2.) On 29th September, 2015, late Anil Singh was going in car bearing No.DL-3CAQ-6360 to Kanpur. When the car reached Sarai Tiraha on National Highway-2, a gas tanker bearing No.HR-55M-0679 going ahead of the car, applied sudden breaks due to which the car collided with the tanker from behind which resulted in the death of Anil Singh and Jitu. The police registered FIR No.518/2015, P.S. Civil Lines, District Ritawa under Sections 279/338/304-A IPC against the driver of the tanker. Anil Singh was survived by his widow, parents and minor daughter who filed the application for compensation before the Claims Tribunal.

(3.) The deceased was aged 38 years at the time of death. The deceased was earning Rs.25,000/- per month by working as a supervisor with Logico Marketing apart from income of Rs.10,000/- to Rs.15,000/- from property dealing business.