THE ORIENTAL INSURANCE COMPANY LIMITED THROUGH ITS DIVISIONAL MANAGER Vs. KM. RENU DAUGHTER OF LATE SRI GAJENDRA SINGH,

JUDGEMENT

(1.) HEARD Shri Pankaj Purohit, counsel for the appellant and Shri R.P. Nautiyal, counsel for the respondent Nos. 1 to 2.

(2.) THIS is insurer's appeal.

(3.) BRIEFLY stated, a motor accident claim petition No. 38 of 2003 was made under Section 166 of the Motor Vehicles Act for compensation of Rs. 8,00,000/ - on account of death of Gajendra Singh (hereinafter referred to as 'the deceased') in a motor accident taken place on 30.4.2001. According to the claimants, on 30.4.2001 the deceased was going to Joshimath from Haridwar by vehicle No. UP 06 -3233. The said vehicle was being driven rashly and negligently by its driver as a result of which the vehicle met with an accident and fell down into River Alaknanda resulting into the death of the deceased. It has been stated that the deceased was employed as Havildar in Central Reserve Police Force and was getting a sum of Rs. 5,943/ - per month. The claimants have claimed a sum of Rs. 8,00,000/ - towards compensation.