NATIONAL INSURANCE CO LTD Vs. SHASHI BALA GUPTA

JUDGEMENT

(1.) This is an appeal filed against the judgment and order dated 26.5.1995, passed by the Presiding Officer (II Additional District Judge), Motor Accidents Claims Tribunal, Sultanpur partly allowing the claim of the claimants/ respondent Nos. 1 to 4 and awarding a sum of Rs. 1,60,000 as compensation to the respondents payable by the appellant, National Insurance Co. Ltd. with pendente lite and future interest at the rate of 10 per cent per annum.

(2.) The respondent Nos. 1 to 4 had filed a claim petition for grant of compensation for the death of Kaushal Kumar Gupta in an accident which had occurred in the intervening night of 20/21.4.1993 at about 11.00 p.m. on Lucknow-Sultanpur road in front of Atith Hotel in Jagdishpur Chatti, Sultanpur by the jeep No. UP-65-D-8646, owned by the respondent No. 5, Meeraz Ahmad.

(3.) According to respondents, Kaushal Kumar Gupta, who happened to be the husband of respondent No. 1 and father of the respondent Nos. 2 to 4, was a journalist and General Manager in Golden Forest India Ltd., Ballia. He was earning Rs. 2,125 per month as commission for his service and Rs. 1,000 per month as remuneration from newspapers.