BRANCH MANAGER, ORIENTAL INSURANCE CO. LTD Vs. USHA

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accident Claims Tribunal, Etawah dated 2.8.2001 awarding a compensation of Rs. 2,21,400/ - as compensation to the claimant -respondents.

(2.) THE claim petition was filed with the allegation that Shyam Singh, the husband of the respondent No. 1 was travelling by the DCM Canter No. UP -75 A/9534 which was allegedly being driven rashly and negligently and dashed against a stationary Truck No. DL -1 G/3934 from behind resulting in his death. It was further alleged that the deceased was 38 years old and was earning Rs. 1,500/ - per month by working as Conductor on the vehicle DCM Canter. The claimants claimed the compensation of Rs. 6,75,000/ -.

(3.) WE have heard Mr. Vivek Kumar Birla, learned Counsel for the appellant.