PRIYANKA JHA Vs. KARPURA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the appeals arise out of the judgment dtd. 24/8/2011 passed in Claim Case no. 17 of 2009 by the learned 2nd Additional Sessions Judge " " cum " " Motor Vehicle Accident Claim Tribunal, Bhagalpur whereby the claim application filed by the claimants was allowed on contest with cost against the opposite parties and the Reliance General Insurance Company Ltd. was directed to pay a total sum of Rs.97,85,903.00 with interest thereon @ 9% from the date of filing of the case till their realisation, in the manner as detailed in the said order.

(3.) The case in brief is that the deceased Ashutosh Kumar Jha who was an Engineer in Samsung Engineering Ltd. was posted in his office situated at Mathura Road, New Delhi. On 18/9/2008 while he was going to his office by motorcycle, on reaching near Kalindi Kunj Lane of Sarita Vihar his motorcycle met with an accident with a dumper bearing registration no. HR 55F " " 2700 which dashed against his motorcycle as a result of which he received serious injuries and was brought to the Appolo Hospital by the police. At the hospital, he was declared dead by the doctor.