NATIONAL INSURANCE COMPANY LIMITED Vs. MANJU SHARMA

JUDGEMENT

(1.) THIS First Appeal is directed against the award and order, dated 31st March, 2006, passed by the Motor Accident Claims TribunalII, Kangra at Dharamshala, H.P. (hereinafter referred to as "the Tribunal") in MAC Petition No. 40P/2000, titled as Smt. Manju Sharma & another versus Raj Kumar & another, whereby compensation to the tune of Rs. 2,40,000/ was granted in favour of the claimantsrespondents No. 1 and 2 herein and against the appellant alongwith interest @ 6% per annum from the date of the petition till its realization (hereinafter referred to as "the impugned award"), on the grounds taken in the memo of appeal. Brief facts:

(2.) IT is profitable to give a flashback of the case the womb of which has given birth to the appeal in hand.

(3.) IT is averred in the claim petition that the deceased was 27 years of age at the time of accident and was the only source of dependency. Claimant No. 1respondent No. 1widow has lost the matrimonial life and claimant No. 2respondent No. 2 has lost affection of her father and has become orphan.