NATIONAL INSURANCE CO.LTD Vs. HEMLATA

JUDGEMENT

(1.) The appellant/National Insurance Company Limited challenges judgment and award dtd. 6/12/2006 passed by learned Member of the Motor Accident Claims Tribunal at Gadchiroli (learned Member of the tribunal) in Motor Accident Claims Petition No.136/2000 whereby the appellant/National Insurance Company Limited was directed to pay compensation of Rs.2,21,250.00 to the claimants.

(2.) Brief facts necessary for disposal of the appeal are as under:

(3.) It is further contended by the claimants that at the time of the said accident, age of the deceased was 47 years old and serving as a teacher in Mahatma Gandhi Vidyalaya, Wadsa and drawing salary of Rs.10,650.00. As the said accident took place due to the rash and negligent driving of driver of the Luxury Bus, the claimants are claiming compensation under pecuniary and non-pecuniary damages.