ORIENTAL INSURANCE COMPANY LTD Vs. SHASHI BALA

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accident Claims Tribunal, Allahabad awarding Rs. 3,15,500/ - as compensation to the claimant -respondents.

(2.) THE claim petition was filed with the allegations that Abhai Kumar Singh was going on his Motorcycle on 27.11.1992 at 3.30 p.m. The Tractor of Shiv Kumar dashed against him, with the result he received serious injuries and succumbed to his injuries leaving behind him his widow and two minor daughters. It was stated that the accident was caused due to rash and negligent driving of the Tractor in question. It was insured with the appellant. He was 27 years of age at the time of the accident and used to operate crusher and was getting Rs. 5,000/ - per month. He also used to pay income -tax.

(3.) THE Tribunal recorded a finding that the accident was caused due to rash and negligent driving of the Tractor 'in question and on assessment it found that the claimant -respondents were entitled to compensation of Rs. 3,15,500/ -. The appellant has challenged this order in the present appeal.