UNION OF INSURANCE CO LTD Vs. GUJEET KAUR

JUDGEMENT

(1.) This appeal came for admission on 23.9.2003 when the following order was passed:

(2.) United India Insurance Co. Ltd. has come by way of appeal under section 173 of Motor Vehicles Act, 1988, against judgment and order passed by Motor Accidents Claims Tribunal on 3.8.2002 in M.A.C.T. Case No. 43 of 1999.

(3.) Deceased Inder Pal Singh came from California, USA to India on 25.10.1998 to meet his daughter studying in India. On 29.10.1998, Inder Pal Singh along with his younger brother was proceeding by Tata Siera No. UP 7395 to Chandigarh for Dehradun when his vehicle collided with bus No. UP 3055 driven by Narain Singh, original respondent No. 1. The accident took place near village Rampur. Inder Pal Singh was 38 years old. He received fatal injuries. He died on the spot. He was sitting next to the driver of Tata Siera. Inder Pal Singh was an NRI. He came from California. He was an Electronic Engineer. At the time of his death, he was working as a Director in an American company drawing a salary of US $ 1,80,000 per annum. The deceased left behind him his wife Gurjeet Kaur, his minor daughter Raman Kaur, his minor son Jasraj Singh and his mother (all claimants).