IGNATIA KUJUR Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) The claimantsappellants being aggrieved and dissatisfied with the amount of compensation awarded by the Motor Accidents Claims Tribunal, Ranchi, in Compensation Case No. 85 of 1991 filed this appeal for the enhancement of compensation amount.

(2.) The claimants-appellants as heirs of late William Kujur filed a claim case before the Claims Tribunal, Ranchi, for the grant of compensation on account of death of William Kujur in a motor vehicle accident.

(3.) The case of the claimants-appellants is that when the deceased was going to H.E.C. on 25.3.1991 by his Rajdoot motor cycle he was killed by a Trekker bearing the registration No. BPM 2382 which was being driven rashly and negligently. According to the claimants the deceased was employed in H.E.C. as the Assistant Foreman and he was aged 49 years. The deceased was getting salary of Rs. 3858.28 per month.