NEW INDIA ASSURANCE COMPANY LTD Vs. INDU RATURI

JUDGEMENT

(1.) This is an appeal filed by the insurance company under Section 173 of the Motor Vehicles Act, 1988, against the award dated 24.11.2014 passed by the Motor Accident Claims Tribunal, Vikasnagar, District Dehradun in M.A.C.P. No. 91 of 2010, whereby a compensation of Rs.2,54,000/- (Rupees Two Lakh Fifty Four Thousand only) has been awarded to the claimants.

(2.) Brief facts of the case are that on 03.05.2010 when the deceased Sanjay Kumar Raturi was riding on Hero Honda Splendor motorcycle bearing registration no. U.P.-11M-1993 as a pillion rider, near Selaqui in District Dehradun, the motorcycle met with an accident with a Container bearing registration no. HR- 37B-4616, which was coming from the opposite side and was allegedly being driven rashly and negligently by its driver. As a result of this accident, Sanjay Kumar Raturi sustained grievous injuries and died on the spot.

(3.) On account of the death of Sanjay Kumar Raturi in the motor accident, a claim petition was filed by the parents of the deceased seeking a compensation of Rs.12,20,000/- (Rupees Twelve Lakh Twenty Thousand only). It was alleged in the claim petition that the deceased was 24 years of age and was working with Polygon Supplier, Dehradun from where he used to get Rs.9,000/- (Rupees Nine Thousand only) per month as salary.