NATIONAL INSURANCE COMPANY LTD. Vs. TULSHIDAS L. KERKAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Appellant – Insurance Company, the insurer of Tata tipper truck bearing registration no.GA-04-T-1769 challenges the judgment and award dtd. 30/10/2015 in Claim Petition No.56/2011 made by the Motor Accident Claims Tribunal, North Goa, Mapusa (Tribunal).

(3.) By the impugned award, the truck driver, the truck owner and the Appellant–Insurance Company have been directed to pay additional compensation of â " 31,83,000/- along with interest at the rate of 9% per annum from the date of the claim petition to the claimants on account of the death of Kalpana Tulshidas Kerkar in a vehicular accident that occurred on 14/2/2011. Kalpana was travelling in a minibus bearing registration no.GA-01-U-2603. There was a head-on collision between the minibus and the tipper truck. The accident, among other things, resulted in the death of Kalpana Kerkar and the bus driver Doulat Rane.