ORIENTAL INSURANCE COMPANY LIMITED Vs. GANGA DEI

JUDGEMENT

(1.) THIS appeal is directed against the award and order, dated 15.9.2006, passed by Motor Accident Claims Tribunal, Fast Track Court, Solan, H.P., in Claim Petition No.16FTC/2 of 05/2006, titled as Ganga Dei and another versus Chandan P. Bothra and others, whereby and whereunder compensation to the tune of Rs.9.00 lacs with interest at the rate of 7.5% per annum was granted in favour of the claimants and the appellant was saddled with the liability, (for short, the impugned award). Brief facts:

(2.) RESPONDENT /driver, namely, Shri Sheesh Ram Vikey had driven the vehicle bearing registration No.MH -31 - M -5647 rashly and negligently on 15th December, 2004 near Nag Mandir, Khairi Road, Kamthi, District Nagpur and hit the deceased, namely, Naval Kishore, who sustained injuries in the said accident and succumbed to them. The deceased was an engineer by profession and was of the age of 24 years at the time of accident. Claimants, being the victims of the said accident, have filed the claim petition for grant of compensation to the tune of Rs.30.00 lacs, as per the break -ups, given in the Claim Petition. The insurer/appellant questioned the impugned award by way of filing the present appeal.

(3.) THE claimants examined their witnesses. However, the insurer -appellant opted not to lead any evidence. Thus, the evidence led by the claimants remained un -rebutted.