BRANCH MANAGER Vs. MANJU DEVI

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal under Section 173 of the Motor Vehicle Act, 1988 has been filed on behalf of appellant The New India Assurance Company Ltd. against the judgment and award dated 30.01.2016/11.03.2016 passed by learned 7th Additional District Judge-cum-Claims Tribunal, Motihari in Claim Case No. 111 of 2013/27 of 2015 by which compensation of Rs. 4,62,000/- (four lacs sixty-two thousand) has been awarded to the claimants with 8 per cent simple interest from the date of filing of the claim application till its realization.

(3.) Claimants are widow, children and mother of deceased Tunna Mahto who died in a motor accident on 20.03.2008 at 7:00 P.M. while going to Sarotar from Kotwa Chowk with his wife by a Tempo bearing registered No. BR- 05P-2004, which was being driven in a rash and negligent manner by its driver and turned turtle in which Tunna Mahto received grievous injury and he was brought to Kotwa hospital and thereafter to Puraina hospital and was referred to Motihari but he died on his way to Motihari.