NEW INDIA ASSURANCE CO. LTD. Vs. SANTOSH KANWAR

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 04.02.2020 passed by Motor Accident Claims Tribunal, Didwana ('the Tribunal') whereby, the Tribunal has awarded a sum of Rs. 43,19,200/- as compensation alongwith interest @ 8% per annum from the date of application i.e. 26.11.2014.

(2.) The application for compensation was filed by claimant wife of the deceased seeking compensation to the tune of Rs. 1,09,11,248/- inter alia with the submissions that the deceased was travelling alongwith his daughter-in-law and grand children in Bolero (RJ-037-UA-8283) when the offending vehicle, a Truck No. PB-02-BP-9612, which was being driven rashly and negligently by its driver, struck the Bolero, resulting in grievous injuries to Madan Singh, to which he succumbed. The compensation as indicated herein before, based on the fact that deceased was in Government service, was sought.

(3.) The application was contested by the driver, owner and insurer of the Bolero.