NEW INDIA ASSURANCE COMPANY LIMITED Vs. RATAN BAHADUR

JUDGEMENT

(1.) This appeal from order arises out of an award passed by the Motor Accident Claims Tribunal, Uttarkashi dated 27.04.2015 passed in MACP No. 04 of 2014, whereby a compensation of Rs.5,41,720/- (Rupees Five Lakh Forty One Thousand Seven Hundred Twenty only) has been awarded to the claimants.

(2.) Brief facts of the case are that on 02.09.2013 Smt. Radha Devi (deceased) was going from Harshil to Jhala in a Max Jeep bearing registration no. UA-09-5265 as a passenger. On the fateful day i.e. on 02.09.2013, the vehicle fell into the valley due to the rash and negligent driving of the driver, as a result of which, Smt. Radha Devi sustained grievous injuries and died on the spot.

(3.) A claim petition was filed by the claimants for compensation of Rs.15,98,000/- (Rupees Fifteen Lakh Ninety Eight Thousand only) on account of death of Smt. Radha Devi in a motor accident. It was alleged in the claim petition that the deceased was working as a daily labourer in Border Road Organization and was getting wages of Rs. 5,400/- (Rupees Five Thousand Four Hundred only) per month.