ORIENTAL INSURANCE COMPANY LTD Vs. ANJU

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award dated 29.10.2011, made by the Motor Accident Claims Tribunal-I, Solan, District Solan for short "the Tribunal" in MAC Petition No. 1-S/2 of 2009, titled Smt. Anju versus Smt. Promila Devi and others, whereby compensation to the tune of Rs.5,65,000/- with 7.5% interest, came to be awarded in favour of the claimant and against the respondentappellant herein, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) Smt. Anju-claimant had invoked the jurisdiction of the Motor Accident Claims Tribunal for the grant of compensation to the tune of Rs.15 lacs, on the grounds and as per break-ups given in the claim petition.

(3.) Precisely, the case of the claimant was that on 6.12.2006 deceased Raj Kumar was travelling in the truck bearing registration No. HP-16-1846 as a representative of the owner of the goods, met with an accident at 3.30 a.m. at Yashwant Nagar on Solan Rajgarh Road in which he lost his life, which was caused by its driver, namely, Vijay Kumar, while driving the aforesaid offending truck rashly and negligently. FIR No. 102/2006 dated 6.12.2006, of the said accident was lodged in police station Rajgarh. It is further averred that the deceased was working as welder at the welding shop of Babu Ram, owner of the Truck and was earning Rs.4500/- per month as salary and Rs.1500/- per month by doing extra work.