MANOJ KUMAR SAH Vs. LAL BAHADUR SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the National Insurance Company Ltd (hereinafter referred to as 'the insurance company').

(2.) The instant appeal has been preferred against the judgment dtd. 7/9/2015 passed in Claim Case no. 133 of 2012 by the learned Additional District Judge I-cum-M.A.C.T, Vaishali, Hajipur whereby the learned Tribunal was pleased to partly allow the claim application of the claimant-appellants and directed the insurance company to pay to the claimant a sum of Rs.3,19,500.00 within a period of two months along with interest thereon.

(3.) The relevant facts in brief are that on 18/9/2012 at about 4.15 pm the deceased son of the appellants had proceeded to the shop on motorcycle for purchasing certain goods. As a result of rash and negligent driving by the driver of the bus bearing registration no. BR-07P-9507, the son of the appellants met with an accident and was seriously injured. He was taken to the Sub-Divisional Hospital, Mahua where he was declared dead. His postmortem examination was conducted and an FIR being Mahua P.S. Case no. 387 of 2012 was registered.