UNITED INDIA INSURANCE COMPANY LIMITED Vs. BRIJBALA

JUDGEMENT

(1.) This appeal is directed against the award, dated 29th September, 2007, made by the Motor Accident Claims Tribunal, Fast Track Court, Una, District Una, H.P. (hereinafter referred to as "the Tribunal") in M.A.C. Petition No. 89/01 RBT 31/05/2001, titled as Brijbala and others versus Jaswant Singh and another, whereby compensation to the tune of Rs. 6,70,000/- with interest @ 7.5% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimants (hereinafter referred to as "the impugned award), on the grounds taken in the memo of appeal.

(2.) It is necessary to give a flashback of the case, the womb of which has given birth to this case.

(3.) Deceased-Krishan Kumar was a diploma holder and instructor in Art and Craft, became the victim of a vehicular accident on 14th June, 2001, at about 4.00 a.m. at Amb Chowk, which was caused by the driver, namely Shri Jaswant Singh, while driving truck, bearing registration No. OR-04-2973, rashly and negligently. The said cruel accident has compelled, rather constrained the claimants-respondents herein to file a claim petition for grant of compensation to the tune of Rs. 15,00,000/-, as per the break-ups given in the claim petition.