UNITED INDIA INSURANCE COMPANY LIMITED Vs. DHUDARAM JAT

JUDGEMENT

(1.) These appeals are directed against the judgment and awards dated 22.02.2021 passed by Motor Accident Claims Tribunal, Bikaner, whereby, the Tribunal has awarded compensation to the tune of Rs.19,20,000/- in the case of Dhudaram and Rs.14,81,000/- in the case of Smt. Jashoda alongwith interest @ 7% per annum from the date of filing application i.e. 06.05.2016.

(2.) The applications for compensation were filed by the claimants inter alia with the submissions that on 17.12.2015 Ramkishan and Ramesh were riding on a motorcycle, when at around 09:30 p.m., the offending vehicle, which was being driven rashly and negligently, came from the wrong side and struck the motorcycle resulting in grievous injurious to both Ramkishan and Ramesh, to which they succumbed.

(3.) On account of the untimely death of both Ramkishan and Ramesh compensation was sought.