ORIENTAL INSURANCE CO LTD Vs. SUDESH KUMARI

JUDGEMENT

(1.) THIS appeal is directed against the award passed by Motor Accident Claims Tribunal, Jammu on 5.8.1994, whereby compensation in the sum of Rs.4, 80,000/ has been awarded in favour of respondents 1 to 4 together with interest @ 12% per annum from the date of filing of the claim petition No: 337/Claim i.e. 22nd May 93 till its realization.

(2.) BRIEF facts giving rise to this case are that Tara Chand was the husband of Sudesh Kumari and father of three minors Reena, Meenu and Sumit. Since he died in a motor accident on 5,12.1992 near Chak Baney on way from Vijaypur to Ramgarh, therefore claim petition came to be filed before the Tribunal below for the grant of Rupees five lacs as compensation.

(3.) ISSUES no 1 and 2 were found in favour of the claimants, issue no. 3 was found against respondent no. 3 in view of the statement made on 7.5.1994, and while granting relief under issue no. 4, compensation in the aforesaid terms was granted in favour of claimants.