BRANCH MANAGER ORIENTAL INSURANCE COMPANY LTD., MIRZAPUR DARBHANGA Vs. JANKI DEVI WIFE OF LATE BISHUNDEO SAH

JUDGEMENT

(1.) As both these appeals by the Insurance Company and the claimants arise out of common award and decree passed by the Additional District Judge-cum-Claims Tribunal(F.T.C-I), Samastipur in Motor Vehicle Claim Case No. 23 of 2006, they are being decided by this common order.

(2.) The claimant is the mother of deceased Sri. Jitendra Kumar who died in the road accident which occurred on 01.07.2003 at 10:00 A.M when the vehicle in question Tata Scorpio bearing BR-09B-1498 driven by respondent No. 2, belonging to respondent No. 1 and ensured with the Insurance Company in question.

(3.) After evaluating the material available on record, learned Tribunal has awarded compensation of Rs. 4,10,000/- on various counts along with interest at the rate of 6 per cent per annum from the date of filing of the application.