SASADHAR MISHRA Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The claimants in MACC No.569 of 2005 in the Motor Accidents Claims Tribunal, Paschim Medinipur are the appellants. They are aggrieved by the award dated February 28, 2007. They are questioning the adequacy of the compensation.

(2.) The appellants are the parents of one Prakash Kumar Mishra. Claiming fault liability compensation they filed an application before the claims tribunal under s.166 of the Motor Vehicles Act, 1988 on July 29, 2005.

(3.) The appellants' case was this. A motor vehicle accident killed Prakash on October 22, 2004. The accident happened due to rash and negligent driving of two vehicles:-No.WB-11A-5357 (a bus) and No.WB-02Q-3597 (a Tata Sumo). Prakash was travelling in the Sumo. He was 32 and self-employed. He used to earn Rs. 12,000 per month. The bus was covered by a valid policy issued by the insurance company. The owners of the bus and the insurance company became liable to pay Rs. 16 lakh with interest and costs.