NEW INDIA ASSURANCE CO LTD Vs. M RAMNAMMA

JUDGEMENT

(1.) This appeal has been preferred against the judgment and award dated 21.3.1994 passed by Shri L.K. Sahay, 2nd Additional District Judge Cum-Motor Accident Claims Tribunal, Jamshedpur. In compensation case No. 3 of 1991.

(2.) The deceased M. Nehru along with M. Ram Babu and N. Govind Rao were going to South Park on an Yezdi Motor cycle bearing registration No. AVB 9410 then a truck bearing registration No. AMN 4368 come from behind with high speed and dashed against the said motor cycle as a result of which the two persons i.e. the driver and pillion rider of the motor cycle sustained severe injuries on their person. M. Ram Babu died instantaneously on the spot and the deceased M. Nehru died in the T.M.H. Hospital, Jamshedpur. Another person N. Govind Rao sustained fracture injury in the said accident.

(3.) The deceased M. Nehru was aged about 21-22 years at the time of death and he was keeping good health. He was a business man running business of Tent House in the name and style of Raju Tent House and was earning a sum of Rs. 3,500/- per month, as alleged from the side of the claimant who is none but the mother of the deceased. Except the claimant-mother there is no other liabilities of the deceased as he died unmarried intestate. The claim of rupees eight lacs was made as compensation.