ORIENTAL INSURANCE CO LTD Vs. BHUPINDER KAUR

JUDGEMENT

(1.) This is an appeal brought by Oriental Insurance Company Ltd., the insurer against the award dated 05.09.2013 passed by learned Motor Accidents Claims Tribunal, S.A.S., Nagar (Mohali) (for short 'the Tribunal'). Gurdeep Singh alias Babbu died in a road side accident that took place on 04.04.2012. On his death, a claim petition had been brought by his parents seeking compensation in a sum of Rs. 20,00,000/-. Learned Tribunal allowed the claim petition vide the impugned award in a sum of Rs. 6,73,000/-.

(2.) Gurdeep Singh alias Babbu is stated to have been an agriculturist, who was also running a dairy and earning Rs. 10,000/- per month. He is claimed to have been 24 years of age. He met with the accident when he was driving his motorcycle.

(3.) The claim petition has been resisted by the respondents. They have denied the averments of the claimants regarding age, occupation and income of the deceased. They have denied the claimants to deserve any compensation and have prayed for dismissal of the claim petition.