ORIENTAL INSURANCE COMPANY LTD. Vs. HUMA DEVI

JUDGEMENT

(1.) Aggrieved by fastening liability to pay the award passed by the learned Motor Accident Claims Tribunal, Fast Track Court, Chamba, the appellant-­Insurance Company has filed the instant appeal.

(2.) The brief facts giving rise to the present appeal are that the claimants/respondents No. 1 to 4 filed a claim petition under Section 163-­A of the Motor Vehicles Act (fort short, the Act) claiming therein compensation on account of death of Puran Chand, who died in a motor vehicular accident that took place on 19.5.2007 about 4.45 P.M. at a place known as Dobh, Tehsil Churah, District Chamba. The deceased was stated to be 31 years old and getting monthly salary of Rs.3300/-­ at the time of accident.

(3.) Since the learned Tribunal was not required to go into question of negligence, it proceeded to award compensation of Rs. 4,78,024/-­ along with interest @ 7.5% per annum in favour of the claimants from the date of filing of the petition till the deposit of the award amount.