GIRIJA SINGH Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Heard learned Counsel for the appellants and Sri Avdhesh Chandra Nigam for the respondents.

(2.) The instant appeal is at the behest of claimants against the award dtd. 10/2/2021 passed by Motor Accident Claims Tribunal, Gorakhpur, in M.A.C.P. No.519 of 2014.

(3.) The brief facts culled out from the record are that on 19/6/2014, deceased Vinod Kumar Singh along with his wife was going on his motor cycle, being numbered as UP- 53-BK-1402. At about 5.00 p.m. in the evening as he reached near Village Shahjanwa, a magic Jeep bearing no. UP-54-D-4093, which was being driven by its driver rashly and negligently, came from the wrong side and dashed the motorcycle of deceased Vinod Kumar Singh. As a result of which, Vinod Kumar Singh and his wife both sustained injuries and Vinod Kumar succumbed to his injuries. The deceased was earlier in government job and had retired from Indian Army and was getting pension of Rs.15,069.00 per month and after retirement, he joined Defence Security Guard and was getting salary of Rs.37,039.00 per month. After his death, he left his widow, son and daughter. At the time of accident, he was aged 56 years. An F.I.R. of this incident was registered as case Crime No. 273 of 2014, under Ss. 279/337/338/427/304-A IPC with the police station concerned. Accordingly, compensation is claimed.