ORIENTAL INSURANCE CO LTD Vs. MOHD ASHRAF

JUDGEMENT

(1.) MOHD. Ashraf, Mohd. Talib and Mohd. Arif minors had filed a claim application seeking an amount of Rs. 25,00,000 as compensation for the death of their father Mushtaq Ahmed who had died because of the injuries received by him when vehicle No. JK 02-G 6807 driven rashly and negligently by its driver had met with an accident at village Omala on Udhampur Ghordhi/barmeen Road.

(2.) DECEASED was 28 years of age and had been earning an amount of Rs. 6,000 per month by rearing goats and sheep.

(3.) THE Motor Accidents Claims Tribunal, Udhampur, considered the minors claim on the basis of the evidence led by them because the appellant insurance company had opted not to lead any evidence in the case on the issues which for facility of reference are reproduced hereunder: