UNITED INDIA INSURANCE COMPANY Vs. VED PRAKASH SAGAR

JUDGEMENT

(1.) HEARD the learned Counsel for the insurer-appellant. The insurer-appellant feels aggrieved by the Award of an amount of Rs. 1,54,000/- as compensation to the claimants on account of the untimely death of Atish Kumar @ Guddu, aged about 20 years, son of the claimants in an accident involving the offending motor vehicle-a Chetak Scooter No. U.P.-25D/4069, insured with the present appellant.

(2.) ACCORDING to the claimants the deceased had met with the accident on 13.3.1998 at 6 p.m. with the aforesaid scooter. He was a cycle mechanic and his total income was of Rs. 15,000/- per annum. The deceased succumbed to his injuries the next day at 9 p.m. in the night.

(3.) THE learned Counsel for the appellant has tried to assail the findings of the Tribunal returned against it but has not been able to demonstrate that the findings can be taken to be suffering from any such legal infirmity which may justify an interference therein.