NEW INDIA ASSURANCE CO LTD Vs. RAM RATTAN

JUDGEMENT

(1.) THIS appeal has been jointly filed by the Insurance Company and the owner of the offending vehicle on whom the liability to pay compensation to the tune of Rs. 19,200/- with 10% P. A. interest from the date of claim petition, was fastened.

(2.) IN this case, the only question which has cropped up for determination is whether claimant Ram Rattan is entitled to claim compensation on account of the death of his mother's sister who died in a vehicular accident on 22-8-1982.

(3.) THIS case of the claimant was that he was the son of the sister of the deceased who had executed a will in his favour and that she was earning Rs. 600/- per month.