RELIANCE GENERAL INSURANCE CO. LTD. Vs. REKHA KUMARI

JUDGEMENT

(1.) Instant appeal filed under Sec. 173 of the Motor Vehicle Act (hereinafter referred to as "the Act"), lays challenge to award dtd. 12/12/2022, passed by the learned MACT-I, Sirmaur District at Nahan, Himachal Pradesh in MAC Petition No. 130-MAC/2 of 2019, whereby learned Tribunal below while allowing the claim petition, held the respondents No. 1 to 3 (hereinafter referred to as the claimants), entitled to compensation to the tune of Rs.14,90,000.00, alongwith 7.5 percent interest per annum from the date of filing of the petition till realization.

(2.) Precisely, the facts of the case as emerge from the record are that claimants instituted claim petition under Sec. 166 of the Act, seeking therein compensation to the tune of Rs.30.00 lac on account of death of Rajan Kumar, husband of respondent No.1, father of respondent No.2 and son of respondent No.3. On 22/4/2019, deceased Rajan Kumar, while travelling as pillion rider on Motorcycle bearing registration No.HP71-4409, driven by respondent No.4 met with an accident, as a result thereof, he suffered multiple and grievous injuries. Though he was taken to Government Medical College & Hospital, Sector 32, Chandigarh, for treatment, but unfortunately, succumbed to injuries and died.

(3.) Claimants claimed that accident took place on account of rash and negligent driving by respondent No.4, who was allegedly intoxicated and driving at a high speed. Claimants claimed that deceased was 38 years old and at that time, was earning Rs.25,000.00 per month, being a skilled painter. Claimants claimed that the deceased was the sole breadwinner of the family and they being dependant deserve to be paid compensation.