ORIENTAL INSURANCE CO. LTD. Vs. RINA MARANDI

JUDGEMENT

(1.) The instant appeal has been preferred against the Judgment and Award dtd. 17/12/2022, passed by the learned Judge, Motor Accident Claims Tribunal, 1st Court, Asansol, in MAC Case no. 15/2016/109/2015.

(2.) The brief facts of the case is that the present respondents being the claimants have preferred the claim case before the learned tribunal under Sec. 166 of the M.V. Act for getting compensation on the ground that their predecessor was died in a road traffic accident due to rash and negligent driving of the driver of the offending vehicle duly insured under the policy of the Insurance Company. The claim case was contested by the insurance company by filing written statement.

(3.) The learned tribunal after hearing the parties and after receiving the evidences has awarded a sum of Rs.69,63,848.00 together with interest @ 6% per annum in favour of the claimants from the date of filing of the claim application.