ORIENTAL INSURANCE COMPANY LTD Vs. MEENA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent nos. 1 to 7 on this miscellaneous appeal.

(2.) This miscellaneous appeal has been preferred by the appellant-Oriental Insurance Company Limited against the judgment and award dated 16.04.2014 passed by 3rd Adhoc Addl. District Judge cum Motor Vehicle Accident Claim Tribunal, Bhojpur at Ara in Claim Case No. 33 of 1998 whereby the learned Tribunal allowing the claim case of the claimants directed the appellant - Oriental Insurance Company Limited to pay compensation to the tune of Rs. 14, 93, 288/- along with the interest at the rate of 9% per annum from the date of filing claim case till its realisation to the claimants.

(3.) Factual matrix of the case is that claimant nos. 1 to 7 filed Claim Case No. 33 of 1998 under Section 166 of the M.V. Act for awarding compensation to the tune of Rs. 15, 00, 000/- on account of death of Satyendra Narayan Singh who happened to be husband, father and son respectively of the claimants with the case that the said Satyendra Narayan Singh was constable in BMP 17(F) Company and was posted at Hazaribagh. On 002.1998 at around 11 AM he was on duty at village Maharajganj and during the course of vehicle checking at Barrier under P.S.-Bramhpur, District - Buxar during parliamentary election 1998, a L.P. Model Tata Truck bearing registration no. BR 37 1835 being driven rashly and negligently by its driver dashed him from rear side resulting into his death on the spot. Said Satyendra Narayan Singh used to draw salary of Rs. 3649/- per month and also used to earn Rs. 900/- per month from agriculture. He was aged about 35 years at the time of accident.