NATIONAL INSURANCE COMPANY LTD Vs. BANTA SINGH

JUDGEMENT

(1.) Instant appeal filed under S.173 of the Motor Vehicles Act, lays challenge to Award dated 1.6.2017 passed by learned Motor Accident Claims Tribunal, Una, District Una ,Himachal Pradesh in MACP No. 100 of 2015, whereby learned Tribunal below, while allowing claim petition having been filed by respondents Nos. 1 to 4/claimants (hereinafter, 'claimants') under S.166 of the Motor Vehicles Act (hereinafter, 'Act'), directed the appellant-Insurance Company to pay compensation to the tune of Rs.10,06,000/- alongwith interest at the rate of 9% per annum, from the date of filing of the petition till realisation, to claimants Nos. 3 and 4.

(2.) Precisely, the facts of the case as emerge from the record are that a petition under S.166 of the Act came to be instituted at the behest of the claimants before learned Tribunal below, claiming compensation to the tune of Rs.30.00 Lakh on account of death of Amandeep i.e. son of claimants Nos. 2 and

(3.) It is averred in the petition that on 15.6.2015, a private bus bearing registration No. HP-72-8969 being driven by respondent No.5, met with an accident, as a result of which, deceased Amandeep died on the spot, whereas, other passengers suffered serious multiple injuries. At the time of accident, deceased was doing ITI in Motor Mechanic, from Industrial Training Institute, Una. Claimants claimed that the deceased was an intelligent young student and besides pursuing his studies/course, was also doing agriculture and household work. As per claimants, deceased used to provide financial assistance of more than Rs.10,000/- per month to his family. Claimants claimed that the deceased was the only young male member to look after his family as such, they are entitled to compensation on account of mental shock, agony and loss of love and affection.