NEW INDIA ASSURANCE CO LTD Vs. JARIFAN

JUDGEMENT

(1.) (Money Withdrawal Application No.10190 of 2012) Heard learned counsel for the appellant and perused the record.

(2.) THIS appeal under Section 173 of the Motor Vehicles Act, 1988 (for short the Act) is directed against the judgment and award dated 29 -9 -2011 passed by the Motor Accident Claims Tribunal/Additional District Judge, Roorkee, district Haridwar (for short the Tribunal), in Motor Accident Claim Petition No. 95 of 2011, Smt. Zarifan Vs. Anil Kumar and others, whereby the learned Tribunal has decreed the claim petition for compensation of Rs. 2,26,000/ - as against the insurance company -appellant along with interest @ 6% per annum from the date of filing of claim petition, i.e. 9 -5 -2011.

(3.) BRIEF facts giving rise to the present appeal are that the claimant -respondent no. 1 filed a claim petition under Section 163A of the Act before the Tribunal for compensation in respect of death of her son Akbar Ali (deceased) to the tune of Rs. 17,10,000/ - in a motor vehicle accident, which occurred on 9 -3 -2011 involving Truck No. UP 08 -3032. It has been alleged in the claim petition that on 9 -3 -2011, the deceased was going on motor cycle with his relative Shan Ali from Manglaur to Roorkee, which was being driven at moderate speed on left side. When they reached near Mission Inter College, the offending truck hit the motor -cycle with the result that the deceased as well as his companion suffered fatal injuries and died on the spot. The deceased was a bachelor and healthy person aged about 22 years. The accident is attributed to the negligence of the driver of the offending truck.