ORIENTAL INSURANCE COMPANY LTD Vs. BAHORAN SINGH

JUDGEMENT

(1.) BY consent of the parties the appeal is heard on informal papers in the place and instead of formal paper books.

(2.) THIS appeal has been preferred by the appellant-insurance company from the judgment and order dated 5th April, 2005 passed by the concerned Motor Accident Claims Tribunal Jhansi giving an award of Rs. 1,60,000/-alongwith interest @ 6% per annum to the claimants on account of death of the deceased in a road accident.

(3.) THE fact remains that when the deceased was going by a scooter it was hit by a bus from behind. The bus was running rashly and negligently. The bus was insured under the appellant-insurance company. The deceased was about 52 years old at the time of his death. He was unmarried. He was earning Rs. 400/-per month from agriculture. The claim petition was made under sections 163-A as well as 166 of the Motor Vehicles Act, 1988 (hereinafter called as the 'act') by the claimants, i. e. the brothers of the deceased, claimed compensation for a sum of Rs. 14,20,000/- alongwith interest.