NEW INDIA ASSURANCE CO. LTD. Vs. DHANWATI DEVI

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the appellant-Insurance Company challenging the judgment and award dtd. 30/9/2011 passed by the learned Motor Accident Claims Tribunal / District Judge, Udham Singh Nagar, Rudrapur in Claim Petition No. 131 of 2007, whereby compensation to the tune of Rs.4,07,000.00 along with interest @ 7% per annum has been awarded in favour of the claimants on account of the death of Ram Lakshan in a motor vehicle accident.

(2.) The brief facts, as emerge from the claim petition, are that on 14/1/2007 at about 7:30 p.m., the deceased Ram Lakshman, after finishing his duty at Dabur Factory, Rudrapur, was returning to his village Bagwala on a motorcycle bearing registration no. UA-06C-5120, along with his brother Vijay Bahadur. When they reached near Amira Rice Mill, within the jurisdiction of Police Station Bilaspur, District Rampur, a Mini Bus bearing registration no.UP-65E-4596, coming from the opposite direction, was driven in a rash and negligent manner and hit the motorcycle from the wrong side. As a result of the said accident, Ram Lakshan sustained grievous injuries. He was initially taken to the Government Hospital, Rudrapur, where he succumbed to the injuries during treatment on 19/1/2007. An FIR was lodged at Police Station Bilaspur in relation to the said accident. It was pleaded that at the time of the accident, the deceased was aged about 39 years, was working as an Operator in Dabur India Limited, and was earning approximately Rs.4000.00 per month and additionally he was also earning Rs.6,000.00 from giving tuition classes. It was further submitted that he was made a permanent employee at Dabur factory and had started earning Rs.6,450.00 per month, making his total monthly income as Rs.12,450.00.The claimants asserted that due to the untimely death of the deceased, they suffered irreparable financial, mental, and emotional loss. Accordingly, a claim petition claiming compensation of Rs.25,00,000.00was filed against which the Tribunal had awarded a compensation of Rs.4,07,000.00 to the claimants.

(3.) In the claim petition, the claimants pleaded that the accident occurred solely due to the rash and negligent driving of the Mini Bus No. UP-65E-4596. It was asserted that the deceased was riding his motorcycle carefully and on the correct side of the road, whereas the bus was being driven at a high speed and in a negligent manner. It was further pleaded that the deceased was a permanent employee of Dabur India Limited, was drawing a monthly salary of about Rs.12,450.00, and was the sole earning member of the family. The claimants stated that they were entirely dependent upon the income of the deceased. On account of his death, they were deprived of financial support, love, affection, and security. The claimants further pleaded that at the time of the accident, the offending vehicle was duly insured, and the driver was holding a valid and effective driving licence, therefore, the liability to pay compensation was upon the insurance company.