ORIENTAL INSURANCE COMPANY LTD , THROUGH ITS DIVISIONAL MANAGER, AMRAVATI, REPRESENTED BY MANAGER T P HUB, A D COMPLEX, SADAR, NAGPUR Vs. VIDYA RANU GHULE

JUDGEMENT

(1.) Admit. Heard finally with consent of Smt. Naik, learned Counsel for appellant, and Shri Agrawal, learned Counsel for respondent nos.1, 2 and 5.

(2.) This appeal challenges judgment and award dated 30/4/2015 passed by the learned Member, Motor Accidents Claim Tribunal, Amravati in M.A.C.P. NO.482/2010 by which amount of Rs.8,15,000/ is awarded as compensation to respondents/original claimants with interest at the rate of 8% per annum from the date of petition, i.e. 30/11/2010 till realization of amount.

(3.) The petition presented before the learned Motor Accident Claims Tribunal was under the provisions of Section 163A of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act") alleging that deceased Ranu alias Rajesh Madhukar Ghule was earning Rs.40,000/ per annum as he was self employed in sale of milk and was aged about 26 years at the time of accident, which occurred on 17/6/2010 at about 3 p.m. at Biyani Chowk, Amravati.