SHRIRAM GENERAL INSURANCE CO. LTD. Vs. CHANDRAKALA

JUDGEMENT

(1.) This appeal is directed against judgment and award dtd. 20/12/2019 passed by Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby, the Tribunal has awarded compensation to the tune of Rs.9,74,176.00 alongwith interest @ 7% p.a. from the date of application i.e. 01/02/2016.

(2.) The application for compensation was filed by the claimants inter-alia with the submissions that on 1/11/2015 at about 8:00PM, Yogesh was riding on motorcycle, he was followed by a vehicle being occupied by Umesh Kumar Swami and Balveer, near Dholamaru Bus Station, a jeep/pickup No. RJ-13-GA-3261, which was being driven rashly and negligently came from the wrong side and struck the motorcycle resulting in Yogesh suffering grievous injuries, to which he later succumbed.

(3.) Based on the said aspect and on account of untimely death of Yogesh compensation was sought.