BHAGESHWARI DEVI Vs. HARENDRA SINGH GUSAI

JUDGEMENT

(1.) HAVING heard learned counsel for the appellants as well as learned Senior Counsel for the respondent no.2 - Insurance Company, it transpires that the accident occurred on 17th June, 2005, and as a consequence of the said accident, Mr. Hari Singh Negi, running in his mid forties, lost his life on 18th June, 2015. So, the dependants/claimants of the deceased (wife, a son and a daughter) filed the Claim Petition before the Tribunal seeking compensation.

(2.) CONSIDERING all the aspects, learned Tribunal awarded the compensation of Rs.2,17,500/ - (Rupees Two Lakh Seventeen Thousand Five Hundred) with the direction to the Insurance Company to make the payments within a month, failure whereof, will incur 8% simple annual interest from the date of institution of the Claim Petition.

(3.) FEELING disgruntled, this appeal has been filed by the dependants/claimants of the deceased for enhancement. Learned counsel for the appellants has argued that the Division Bench of this Court, in the case of Smt. Godawari and Others Vs. U.P. State Road Transport Corporation,2006 2 UD 665," has assessed the annual income of the deceased as Rs.30,000/ - for calculating the quantum of compensation.