ORIENTAL INSURANCE CO. LTD. Vs. MANJU & ANR.

JUDGEMENT

(1.) These Civil First Miscellaneous Appeals are directed against the judgment and award dated 14.02.2012 passed by the Presiding Officer, Motor Accident Claims Tribunal, Jammu in Claim Petitions titled as Manju and others v. Prabh Dayal and others, in File No. 456/Claim and Amrit Devi and others v. The Oriental Insurance Company Ltd. and others, in File no. 423/Claim, whereby award of Rs.11.05 lac and Rs.7,27,000/- came to be awarded in favour of the claimants-respondents 1 to 4 with interest @ 7.5. p. a. from the date of filing of the claim petition till its realization, on the grounds taken in the memo of the appeals (for short, impugned award). Brief facts:

(2.) On 06.11.2009, a bus bearing registration No. JKU/6367(hereinafter called as offending vehicle') which was being driven by one Om Singh rashly and negligently hit the Scooter bearing registration No. JK02G/3304, as a result of which, Rajesh Kumar-driver and Sat Pal-pillion rider (hereinafter called deceased) sustained grievous injuries and, later on, they succumbed to the injuries.

(3.) The claimants-respondents (dependents of both the deceased) being victims of the vehicular accident, filed Claim Petitions before the Motor Accident Claims Tribunal, Jammu for grant of compensation as per the break-ups given in the claim petitions.