UNITED INDIA INSURANCE COMPANY LIMITED Vs. SONI DEVI

JUDGEMENT

(1.) This appeal from order arises out of an award passed by the Motor Accident Claims Tribunal, Dehradun dated 06.05.2017 passed in MACP No. 25 of 2016, whereby a compensation of Rs. 29,59,832/- (Rupees Twenty Nine Lakh Fifty Nine Thousand Eight Hundred Thirty Two only) has been awarded to the claimants.

(2.) Brief facts of the case are that on 03.11.2015 at about 06-06:15 A.M., Sompal @ Neetupal (deceased) was returning to his home on his motorcycle, after dropping his wife at her place of work. When he reached Inder Khatri Petrol Pump at Haridwar-Dehradun main road, a Vikram No. UK 07-TC 1943, which was being driven by its driver rashly and negligently and was on its wrong side, hit the motorcycle of Sompal @ Neetupal. As a result of this accident, Sompal @ Neetupal sustained grievous injuries. He was taken to Himalayan Hospital, Jollygrant, where he passed away due to injuries sustained by him in the accident. It was alleged in the claim petition that the deceased was doing the work of Raj Mistri apart from property dealing, from which he used to earn an amount of Rs. 20,000/- (Rupees Twenty Thousand only) per month. On account of death of Sompal @ Neetupal in a motor accident, a compensation of Rs. 20,25,000/- (Rupees Twenty Lakh Twenty Five Thousand only) was claimed by the claimants.

(3.) Written statements were filed by the owner and the driver of the vehicle as well as the Insurance Company, with which the Vikram involved in the accident, was insured.