DIVISIONAL MANAGER Vs. SUJATA SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal 145 of 2014 has been filed by appellant United Indian Insurance Company Ltd. for setting aside the judgment dated 24.04.2013and award dated 20.09.2013 by which the claims Tribunal has directed National Insurance Company Ltd. to pay the compensation amount of Rs. 14,16,060/- to the claimant alongwith interest @ 6% per annum from date of filing of the claim petition till its payment whereas M.A. No. 789 of 2014 has been filed on behalf of claimant/appellant for enhancing the compensation amount granted by the Claims Tribunal.

(3.) Briefly stated, the facts of the case as disclosed in claim petition by the claimants are that claimants are parents of deceased Subhash Chandra aged about 22 years who was a physically education teacher at Pathways World School, Gurgaon (Haryana) having income of Rs. 16,184/- died in a motor accident on 02.06.2008 while returning from Tripoli Garden to his residence when he was driving a car and all of a sudden a Nilgay came on the road and he lost control of his car which fell into a ditch and dashed against a Mazar, as a result of which he died.