NATIONAL INSURANCE CO. LTD Vs. JEET RAJ

JUDGEMENT

(1.) The Motor Accidents Claims Tribunal, Jammu awarded Rs.3,65,000/- as compensation for the death of Vinod Kumar, who died as a result of the injuries sustained while working as a Labourer with Tractor No. JK02K-9768 that turned turtle on 29.01.2003 at Rehal Morh of Tehsil Bishnah District Jammu because of the rash and negligent driving of the Tractor driver.

(2.) The appellant, National Insurance Company Limited, has filed this Appeal questioning the quantum of compensation awarded by the Tribunal to the parents and sister of the deceased, a Bachelor.

(3.) I have heard learned counsel for the parties and considered their submissions in the light of the evidence led by the claimants to support their claim of compensation.