NATIONAL INSURANCE CO.LTD. Vs. THONGAM BIRAHARI SINGH

JUDGEMENT

(1.) This appeal is directed against the award dated 24.8.2012 passed by the Presiding Officer, Motor Accident Claims Tribunal, Manipur in MAC CSE No.56 of 2005. The Insurance Company is the appellant in this appeal.

(2.) Claimant/respondent No.1, is the husband of the deceased late Thongam Ongbi Ketuki Devi and the respondents - 2,3,4 and 5 are the children of the respondent No.1 and the deceased.

(3.) . The case of the claimant/respondents is that the deceased was running business of 'Soibum' and other horticultural products. On 28.2.2005 the deceased boarded a truck being Registration No.MN 01/4184 along with some agricultural products and while travelling in the said truck, it met with an accident. The deceased sustained injuries due to the accident and succumbed to the injuries. According to the claimant/respondents the deceased was earning Rs.8000/ - per month and was aged about 60 years at the time of death. The claimant respondents claimed compensation of Rs.12 lakhs.