ORIENTAL INSURANCE COMPANY LTD Vs. GULAB SINGH

JUDGEMENT

(1.) This is an appeal filed by the insurance company against the award dated 22.07.2015 passed by the Motor Accident Claims Tribunal, Nainital in M.A.C.P. No. 41 of 2014, whereby the learned Tribunal has awarded a compensation of Rs. 6,47,000/- (Rupees Six Lakh Forty Seven Thousand only) in favour of the claimants.

(2.) Brief facts of the case are that Km. Prema Bisht (deceased) was working in Minda Corporation Pvt. Limited. On 24.09.2013 at about 03:30 P.M., she was returning to her residence after her duties were over on a bus bearing registration No. UA 04-E 4826. The bus was private bus of the Corporation. At the time when she alighted from the bus, the driver of the bus without giving any warning started the bus immediately, as a result of which she fell down and sustained grievous injuries and died during treatment.

(3.) On account of the death of Km. Prema Bisht, a claim petition was filed by claimants claiming a compensation of Rs. 30,50,000/- (Rupees Thirty Lakh Fifty Thousand only). It was alleged in the claim petition that the deceased was well educated. She was doing job in Minda Corporation Pvt. Ltd. and was getting a monthly salary of Rs. 10,000/- (Rupees Ten Thousand only) per month.