NATIONAL INSURANCE CO LTD Vs. DAYAWANTI DEVI

JUDGEMENT

(1.) THE appellants have filed this appeal against the judgment and award passed by Additional District Judge, V, Bhagalpur, in Claim Case No. 8 of 1992, whereby the learned Additional District Judge has ordered the National Insurance Company to pay Rs. 2,40,000/ - as compensation to the claimants.

(2.) ACCORDING to the appellants, the driving licence of the driver was fake and considering the age of the parents of the deceased higher multiplier has been awarded by the Court below.

(3.) ACCORDING to the petition of the claim case the deceased Ashok Kumar Yadav was aged twenty five years and his monthly income was Rs. 1000/ - by privatetuition and Rs. 1640/ -. According to the claimants an appointment letter for the post of Assistant Teacher on pay of Rs. 1640/ - per month had been issued in the name of the deceased. The vehicle was insured with the National Insurance Company Limited, Bhagalpur. The claim case has been filed by Smt. Dayawati Devi and Braj Kishore Yadav @ Braj Mohan Yadav who are mother and father of the deceased.