UNITED INDIA INSURANCE CO. LTD Vs. RAM PAYARI

JUDGEMENT

(1.) NOT knowing as to what was in store for him, Bishamber Dass, a Mason by occupation, was traveling as pillion rider on Scooter No. JK02P-7991 on June, 19, 2007, when, driven rashly and negligently, Vehicle No. JK02V- 5295, hit it near Gangyal- Jammu, causing him such injuries that took life force out of his body. His wife Ram Payari, daughter Usha Kiran and sons Kewal Krishan and Pawan Kumar claimed compensation of Rs.34,04,144/- (Rupees Thirty Four Lac Four Thousand One Hundred Forty Four) for his untimely death.

(2.) The Motor Accidents Claims Tribunal, Jammu awarded them Rs.6,24,000/- (Rupees Six Lac Twenty Four Thousand) along with interest @7.5% per annum which included Rs.15,000/-(Rupees Fifteen Thousand) for LOSS OF CONSORTIUM and the same amount for FUNERAL EXPENSES.

(3.) The appellant-United India Insurance Company Limited, the insurer of the offending vehicle, is in Appeal against the Tribunal's Award dated 16.01.2010.