MAJERA BIBI Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) The Court : The appellants are aggrieved by an award of the Motor Accidents Claims Tribunal, Alipore dated January 9, 2007 granting them '1.6 lakh compensation without interest, but ordering the insurance company to pay 9% p.a. interest, if it failed to pay the amount within the time mentioned in the award.

(2.) The appellants claimed compensation under s.163A of the Motor Vehicles Act, 1988. They filed the requisite application on January 4, 1999. They claimed Rs. 2 lakh compensation (with costs) and 12% p.a. interest from the date of the application.

(3.) The case stated in the application filed before the claims tribunal was this. The claimants were the wife, mother and four children of one Golab Sk. who was killed in an accident caused by a truck no.WB-51-0696 on December 9, 1996. The victim was 28 and a potato seller. He used to earn Rs. 3,000 per month.