UNITED INDIA INSURANCE COMPANY LIMITED; ORIENTAL INSURANCE COMPANY LIMITED Vs. SUNIT KUMAR GUPTA AND OTHERS

JUDGEMENT

(1.) Since, both these appeals have arisen out of the same accident, hence are being taken up together for adjudication.

(2.) The accident occurred on 08.06.2006 at 3:15 PM when the Government bus, insured with the Oriental Insurance Company, dashed with the truck, which was under the insurance cover of United India Insurance Company. Injured Mr. Sunit Kumar Gupta, a youth of 28 years, was traveling, as an authorized passenger, in the bus suffered serious injuries on account of such accident, inasmuch as, his complete right arm was amputated and had to cut from rest of the body in order to save his life. He remained hospitalized for quite considerable time and thereafter, he could return on his work. He was a Physics teacher in Saraswati Vidya Mandir, a government recognized school and rendering his services as the post graduate teacher scale and as has been claimed, his salary was Rs.9,880/- per month.

(3.) Learned Tribunal had determined the compensation to the tune of Rs.14,10,864/- along with 6% annual interest from the date of moving the claim petition.