RAJVINDAR KAUR Vs. NEW INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) MR . Arvind Vashishth and Mr. H.M. Bhatia, Advocates for the Appellants.

(2.) THEY are heard on admission.

(3.) THE claimants, who are unfortunate widow and minor daughters of deceased Kalyan Singh, claimed compensation of Rs. 56,20,000/ - by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for the death of Kalyan Singh in the motor accident on 24 -06 -1998, when the private Taxi (Tata Sumo) bearing registration No. UP20 -C -2328, on its way from Kotdwar to Nazibabad, was dashed by the offending vehicle Bus bearing registration No. UP06 -1324 resulting in the instantaneous death of Kalyan Singh on the spot itself. The claimants pleaded that deceased Kalyan Singh used to earn Rs. 40,000/ - per month from his business.