RAMASHISH RAO Vs. RAMBHA DEVI

JUDGEMENT

(1.) These two appeals, one by the owner and driver of the truck, bearing registration No. BHF 6581 and another by its insurer have been filed against the impugned judgment and award passed under the provisions of the Motor Vehicles Act, 1988 (for short 'the Act") in favour of the claimants on account of the death of one Chandrika Prasad on 10.1.1990 in a road accident.

(2.) It is not in dispute that on 10.1.1990 Chandrika Prasad, who was husband of respondent No. 1 and father of respondent Nos. 2 to 6 was run over and crushed, resulting in his death by the truck, bearing registration No. BHF 6581.

(3.) On the basis of evidence on record the Tribunal found that Chandrika Prasad was killed in the accident in question and the claimants being his dependants were entitled to a sum of Rs. 1,75,000 by way of compensation with interest at the rate of 12 per cent per annum from the date of the claim application till payment.