ORIENTAL INSURANCE COMPANYLTD Vs. MUNNI DEVI

JUDGEMENT

(1.) A This Civil Revision has been filed by the petitioner-Oriental Insurance Company Ltd. challenging order dated 20.3.2005 by which the learned 4th Addl. District Judge cum Motor Accident Claim Tribunal, Nawada, while allowing M.V. case No. 45 of 2001 filed by the claimant opposite party-Ist set directed the petitioner-Insurance Company to pay compensation of Rs. 1,77,000/- to the claimant, to which any amount already paid must be deducted, along with interest @ 6% per annum from the date of filing of the Claim Case till the date of payment.

(2.) THE claimants are widow, minor daughters and minor son of late Rohan Sao who was the driver of Trekker No. BR-21 9295 and while returning from Deoghar on 6.4.2001 met with an accident with truck No. BR-3/9622 in which he was seriously injured and died while he was being taken away to Nawadah hospital.