ORIENTAL INSURANCE CO LTD Vs. SHIV NARAIN SAHANI

JUDGEMENT

(1.) After having heard the learned counsel appearing for the parties and considering the facts and circumstances as well as, the ratio propounded in the decision rendered in the case of Nagappa v. Gurudayal Singh, 2003 ACJ 12 (SC), the amendment petition filed on behalf of the respondent No. 1, on the analogous principles of the provisions of Order 6, rule 17 of Code of Civil Procedure, 1908, deserves to be allowed. Accordingly, it shall stand allowed.

(2.) By this appeal, the appellant Oriental Insurance Co. Ltd. has assailed the award passed by the Motor Accidents Claims Tribunal-cum-Second Additional District Judge, Darbhanga in Claim Case No. 15 of 1995, dated 31.1.2002, whereby the claim petition came to be granted and an amount of Rs. 2,68,200 with interest at the rate of 9 per cent per annum from the date of filing of the application till payment by way of compensation for the premature demise of the wife of the original claimant, respondent No. 1 herein, was awarded for the reasons stated therein.

(3.) It is true that the claim for the loss of life of the wife was for Rs. 2,00,000 (rupees two lakh). The life of the wife of respondent No. 1 was cut short at the cruel hands of the providence in a vehicular accident which had occurred on 15.6.1995 near outer gate of private bus stand, Police Station, Lalit Narain Mithila University, Distt. Darbhanga, Bihar at about 11 a.m., wherein a bus was involved, which was being driven by Sunil Kumar Kam, original opponent No. 2 and it was owned by Om Prakash Bharti, original opponent No. 1, which was insured with Oriental Insurance Co. Ltd., original opponent No. 3 and appellant before this court. Respondent No. 1 is the husband of the deceased Mohani Devi, whereas, respondent Nos. 2 to 7 are minor children of the deceased who sustained fatal injury and died at the spot. She was working as a hawker and selling green fruits and fishes. She was aged about 38 years at the time of unfortunate demise. Since the factum of accident was not in question and she was a third party and negligence having thus been established on the part of the driver of the offending vehicle, the Tribunal reached to the conclusion that the death of Mohani Devi was on account of rash and negligent driving on the part of the driver of the offending bus involved in the accident.