UNITED INDIA INSURANCE COMPANY LIMITED Vs. MANJIT KAUR

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) This appeal has been filed by the appellant-insurance company challenging award dtd. 24/12/2020, passed by learned Motor Accident Claims Tribunal, Moga (hereinafter referred to as 'the Tribunal').

(3.) Brief facts necessary for adjudication are that petition under Sec. 166 of the Motor Vehicles Act, 1988, was filed by respondents No.l to 3 claiming compensation on account of death of Jagdeep Singh, who is claimed to have died in a motor vehicle accident, which took place on 8/6/2019, due to rash and negligent driving of the offending bus bearing registration No. PB-ll-BY-0006, by its driver-respondent No. 4-Jugraj Singh @ Raj Singh. Claim petition was filed seeking compensation to the tune of Rs.40.00 lakhs. Deceased was claimed to be an agriculturist, dairy farmer and also working with Sewa Kendra and earning a sum of Rs.30,000.00 per month. Petition was contested by the respondents.